Section 2(3)(j) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979

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Union of India - Subsection

Section 2(3)(j) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979

(j)“workman” means any person employed in or in connection with the work of any establishment to do any skilled, semi-skilled or unskilled, manual, supervisory, technical or clerical work for hire or reward, whether the terms of employment be express or implied, but does not include any such person—

(i)who is employed mainly in a managerial or administration capacity; or

(ii)who, being employed in a supervisory capacity, draws wages exceeding five hundred rupees per mensem, or exercises, either by the nature of the duties attached to the office or by reason of the powers vested in him, functions mainly of a managerial nature.

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Union of India - Subsection

Section 2(3)(j) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979