Section 2(g) in The Rajasthan Industrial Disputes Rules, 1958
(g)[] [Renumbered and Inserted by F. 3(31) Lab./62, 21-10-63, IV-C, w.e.f. 05-12-63] With reference to clause (g) of section 2 it is hereby prescribed that in relation to an industry carried on by or under the authority of a Department of the State Government, the Officer-in-charge of the Industrial Establishment shall be the "employer" in respect of that establishment.
