Section 2(d) in Kerala Labour Welfare Fund Act, 1975
(d)"employee" means-(i)any person who is employed for hire or reward to do any work skilled or unskilled, manual, supervisory, clerical or technical, in an establishment [for an aggregate period of not less than thirty days during the preceding twelve months] [Substituted by Kerala Act 1 of 1987] whether the terms of employment be express or implied, but does not include any person-(A)who is employed mainly in a managerial capacity(B)[******] [Omitted by Kerala Act 7 of 1994] or exercise either by the nature or the duties attached to the office or by reason of the powers vested in him, functions mainly of a managerial nature ; or(C)who is employed as an apprentice or on part-time basis.
