Section 2(e) in Kerala Labour Welfare Fund Act, 1975
(e)"employer" means a person who employs either directly or through another person, either on behalf of himself or any other person, one or more employee or employees in an establishment and includes-(i)in a factory, any person named under clause (f) of sub-section (1) of section 7 of the Factories Act, 1948 (Central Act 63 of 1948), as the manager ;(ii)in any establishment, any person responsible to the owner for the supervision and control of the employees or for the payment of wages ;
