Section 57(1) in Karnataka Housing Board Act, 1962
(1)For the purposes of this Chapter,-(a)'employee' means any person who is employed for hire or reward to do any work skilled or unskilled, manual or clerical, in any factory as defined in the Factories Act, 1948, or in any mine as defined in the Mines Act, 1952, or in any textile mill, or in any iron and steel works, or in any tobacco manufactory; and also includes any person declared by notification by the State Government to be an employee for the purposes of t his Chapter;(b)'employer' means any person who employs whether directly or through another person, or whether on behalf of himself or any other person, one or more employees, and includes,-(i)in a factory, the owner or occupier of the factory and includes the managing agent of such owner or occupier, the legal representative of a deceased owner or occupier and where a person has been named as a manager of the factory under clause ( f) of sub-section (1) of section 7 of the Factories Act, 1948, the person so named;(ii)in any employment under any local authority, the person appointed by such authority for the supervision and control of employees or where no person is appointed, the chief executive officer of the local authority;(iii)in any other case, any person responsible for the supervision and control of the establishment;(c)'wages' shall have the same meaning as in the Payment of Wages Act, 1936;(d)'working class' includes mechanics, artisans, labourers and others working for wages, hawkers, persons not working for wages but working at some trade or handicraft without employing others, except members of their own family and persons other than domestic servants whose income in any case does not exceed on an average one hundred and twenty-five rupees a month, and the families of any such persons who may be residing with them.
