Section 2(3) in The West Bengal Labour Welfare Fund Act, 1974
(3)"employee" means any person who is employed for hire or reward to do any work, skilled or unskilled, manual, clerical, supervisory or technical, in an establishment [, and includes a sales promotion employee] [Words inserted by W.B. Act 19 of 1988.] but does not include any person-(a)who is employed mainly in a managerial capacity, or(b)who, being employed in supervisory capacity, draws wages exceeding [sixteen hundred rupees] [Words substituted for the words 'seven hundred and fifty rupees' by W.B. Act 19 of 1988.] per mensem or exercises, either by the nature of duties attached to the office, or by reason of the powers vested in him, functions mainly of a managerial nature.[Explanation. - "Sales promotion employee" shall have the same meaning as in the Sales Promotion Employees (Conditions of Service) Act, 1976;] [Explanation inserted by W.B. Act 19 of 1988.]
