Section 2(d) in The Sales Promotion Employees (Conditions Of Service) Act, 1976
(d)“sales promotion employees” means any person by whatever name called (including an apprentice) employed or engaged in any establishment for hire or reward to do any work relating to promotion of sales or business, or both, but does not include any such person,—(i)who, being employed or engaged in a supervisory capacity, draws wages exceeding sixteen hundred rupees per mensem; or(ii)who is employed or engaged mainly in a managerial or administrative capacity.
