Section 2(g) in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013
(g)“employer” means—(i)in relation to any department, organisation, undertaking, establishment, enterprise, institution, office, branch or unit of the appropriate Government or a local authority, the head of that department, organisation, undertaking, establishment, enterprise, institution, office, branch or unit or such other officer as the appropriate Government or the local authority, as the case may be, may by an order specify in this behalf;(ii)in any workplace not covered under sub-clause (i), any person responsible for the management, supervision and control of the workplace.
