Section 2(c) in U.P. Industrial Establishments (National Holidays) Act, 1961
(c)"employee" means any person (including an apprentice) employed in any industrial establishments to do any skilled or unskilled, manual, supervisory, technical or clerical works for hire or reward whether the terms of employment be express or implied, but does not include any such person-(i)who is employed mainly in a managerial or administrative capacity; or(ii)whose duties are primarily of a travelling nature;
