Section 2(b) in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019
(b)"employer" means a person owning or having control over the affairs of an establishment, and includes,-(i)in the case of a firm or association of individuals, a partner or member of the firm or association;(ii)in the case of a company, a director of the company;(iii)in the case of an establishment owned or controlled by the Central Government or a State Government or any local authority, the person or persons appointed to manage the affairs of such establishment by the Central Government or the State Government or the local authority, as the case may be;
