Section 2(12) in Tamil Nadu Shops and Establishments Act, 1947
(12)'person employed' means-(i)In the case of a shop, a person wholly or principally employed therein in connection with the business of the shop;(ii)In the case of a factory or an industrial undertaking, a member of the clerical staff employed in such a factory or undertaking;(iii)In the case of a commercial establishment other than a clerical department of a factory or an industrial undertaking, a person wholly or principally employed in connection with the business of the establishment, and includes a peon;(iv)In the case of a restaurant or eating house, a person wholly or principally employed in the preparation or the serving food or drink or in attendance on customers or in cleaning utensils used in the premises or as a clerk or cashier;(v)In the case of a theatre, a person employed as an operator, clerk, door-keeper, usher or in such capacity as may be specified by the [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government by general or special order;(vi)In the case of an establishment not falling under paragraphs (i) to (v) above, a person wholly or principally employed in connection with the business of the establishment and includes a peon;(vii)In the case of all establishments, a person wholly or principally employed in cleaning any part of the premises;but does not include the husband, wife, son, daughter, father, mother, brother or sister of an employer who lives with and is dependent on such employer;
