Section 2(g) in Kerala Construction Workers' Welfare Fund Act, 1989
(g)"Employer" means,-(i)In the case of construction work undertaken for the State Government or for the Local authority or for the Kerala Water Authority or for any Universities in the State or for a Kerala Government Company as defined in section 617 of the Companies Act, 1956 (Central Act 1 of 1956) or for a Board, Corporation or a Society owned or controlled by the Kerala Government the contractor;(ii)In any other case, the person for whom construction work is done.
