Section 2(2) in The Employment Exchanges (Compulsory Notification Of Vacancies) Act, 1959
(2)in relation to any other establishment, the Government of the State in which that other establishment is situate;(b)“employee” means any person who is employed in an establishment to do any work for remuneration;(c)“employer” means any person who employs one or more other persons to do any work in an establishment for remuneration and includes any person entrusted with the supervision and control of employees in such establishment;(d)“employment exchange” means any office or place established and maintained by the Government for the collection and furnishing of information, either by the keeping of registers or otherwise, respecting—(i)persons who seek to engage employees,(ii)persons who seek employment, and(iii)vacancies to which persons seeking employment may be appointed;(e)“establishment” means—(a)any office, or(b)any place where any industry, trade, business or occupation is carried on;(f)“establishment in public sector” means an establishment owned, controlled or managed by—
