Section 2(b) in The U.P. Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1976
(b)persons who are in the service of or hold any post under -(i)any local authority;(ii)any Board or Corporation (not being a company within the meaning of the Companies Act, 1956) (Act I of 1956) owned or controlled by the State Government;(iii)any Government Company, within the meaning of Section 167 of the Companies Act, 1956, in which not less than fifty per cent of the paid-up share capital is held by the State Government or any company which is a subsidiary of such Government Company;(iv)any society registered under the Societies Registration Act, 1860 (Act I of 1860), the governing body whereof consists, under rules or regulations of the State Government, or both;
