Section 2(b) in The Maharashtra Workmen's Minimum House Rent Allowance Act, 1983.
(b)“employer”, in relation to any factory or establishment in any industry, means the person or authority, who has the ultimate control over the affairs of the industry, and includes the Manager, Managing Director or any other person, (by whatever name called) who is responsible to the owner for the supervision and control of the workmen employed therein;
