Section 2(f) in The M.P. Public Services (Promotion) Rules, 2002
(f)"Establishment" means any office of the State Government or a local authority or statutory authority constituted under any Act of the State for the time being in force, or a University or a Company, Corporation or a Co-operative Society in which not less than fifty one per cent of the paid up share capital is held by the State Government or the institution receiving grant-in-aid or any cash grant from the State Government and includes a work charged or contingency-paid establishment but does not include the establishment covered under Article 30 of the Constitution;
