Section 138A(a) in Chennai City Municipal Corporation Act, 1919
(a)"employee" means a person employed on salary and includes,-(i)a Government servant receiving pay from the revenue of the Central Government or any State Government;(ii)a person in the service of a body whether incorporated or not, which is owned or controlled by the Central Government or any State Government, where such body operates within the Corporation limit even though its headquarters may be outside the Corporation limit; and(iii)a person engaged in any employment by an employer, not covered by sub-clauses (i) and (ii);
