Section 2(4) in The Employment Exchanges (Compulsory Notification Of Vacancies) Act, 1959
(4)a local authority;(g)“establishment in private sector” means an establishment which is not an establishment in public sector and where ordinarily twenty-five or more persons are employed to work for remuneration;(h)“prescribed” means prescribed by rules made under this Act;(i)“unskilled office work” means work done in an establishment by any of the following categories of employees, namely:—
