Section 2(b) in The Kerala Industrial Establishments (National And Festival Holidays) Act, 1958
(b)"employee" means-(i)any person (including an apprentice) employed in any industrial establishment to do skilled or unskilled, manual, supervisory, technical or clerical work for hire or reward, whether the terms of employment be express or implied;(ii)any other person employed in any industrial establishment whom the Government may, by notification in the Gazette, declare to be an employee for the purposes of this Act;
