Section 3(12) in Bombay Industrial Relations Act, 1946
(12)"Court of Enquiry" means a Court constituted under section 100;[(13) "employee" means any person (including an apprentice) employed in any industry 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, and includes-(a)a person employed in the execution of any work in respect of which the owner of an undertaking is an employer within the meaning of sub-clause (e) of clause (14),(b)a person who has been [dismissed, discharged or retrenched from employment or whose services have been terminated] on account of any dispute relating to a change in respect of which a notice is given or an application made under section 42 whether before or after [dismissal, discharge, retrenchment or, as the case may be, termination from employment,]but does not include-(i)a person who is employed in the police service or as an officer or other employee of a prison,(ii)a person who being employed primarily in a managerial, administrative or supervisory capacity draws basic pay (excluding allowances) exceeding [one thousand] rupees per month, and(iii)irrespective of the pay drawn, any other person or class of persons employed in any capacity specified in clause (ii) or in a technical capacity which the State Government may, by notification in the Official Gazette, specify in this behalf;]
