Section 3(1) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
(1)The provisions of this Act shall have no application to-(a)employee occupying positions of confidential, managerial or supervisory character in shop or commercial establishment, wherein more than five employees are employed:Provided that the number of employees so exempted in a shop or commercial establishments shall not exceed ten per cent of the total number of employees thereof;(b)employees whose work is inherently intermittent, as in the case of a traveller or canvasser;(c)officers of Government or local-authorities;(d)officers of Reserve Bank of India;(e)establishments for the treatment or care of the sick, infirm, destitute or mentally unfit; and(f)members of the family of an employer.
