Section 3(d) in The Employers' Liability Act, 1938
(d)[ by reason of the act or omission of any person in the service of the employer done or made-(i)in the normal performance of the duties of that person; or(ii)in obedience to any rule or bye-law of the employer (not being a rule or bye-law which is required by or under any law for the time being in force to be approved by any authority and which has been so approved); or(iii)in obedience to particular instructions given by any other person to whom the employer has delegated authority in that behalf,]
