Section 2 in The Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963
2. Definitions.
In this Act, unless the context otherwise requires,—(1)“day” means a period of twenty-four hours beginning at midnight;(2)“employee” means,—(i)any person (including an apprentice) employed in any industrial establishment to do any skilled or unskilled, manual, supervisory, technical or clerical work for hire or reward, whether the terms of employment be express or implied;(ii)any other person employed in any industrial establishment whom the State Government may, by notification, declare to be an employee for the purposes of this Act;(3)“employer”, when used in relation to an industrial establishment, means a person who has the ultimate control over the affairs of any industrial establishment and where the affairs of any industrial establishment are entrusted to any other person (whether called a managing agent, manager, superintendent or by any other name) such other person;(4)“industrial establishment” means,—(i)any shop or commercial establishment as defined in clauses (e) and (u) of section 2 of the Karnataka Shops and Commercial Establishments Act, 1961;(ii)any factory as defined in clause (m) of section 2 of the Factories Act, 1948 (Central Act LXIII of 1948), or any place which is deemed to be a factory under sub-section (2) of section 85 of that Act;(iii)any plantation as defined in clause (f) of section 2 of the Plantation Labour Act, 1951 (Central Act LXIX of 1951);(iv)any other establishment which the State Government may, by notification, declare to be an industrial establishment for the purpose of this Act;(5)“Inspector” means an Inspector appointed under sub-section (1) of section 6;(6)“notification” means a notification published in the official Gazette;(7)“wages” means all remuneration capable of being expressed in terms of money, which would, if the terms of employment, express or implied, were fulfilled, be payable to an employee in respect of his employment or of the work done by him in such employment, and includes,—(i)such allowances (including dearness allowance) as the employee is for the time being entitled to;(ii)the value of any house accommodation, or of supply of light, water, medical attendance or other amenity or of any service or of any concessional supply of foodgrains or other articles;but does not include,—(a)any bonus;(b)any contribution paid or payable by the employer to any pension fund or provident fund, or for the benefit of the employee under any law for the time being in force;(c)any gratuity payable on the termination of his service;(d)any sum paid to an employee to defray special expenses entailed on him by the nature of his employment;(e)any travelling concession.
