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[Cites 0, Cited by 108] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(f) in THE PAYMENT OF GRATUITY ACT, 1972

(f)"employer" means, in relation to any establishment, factory, mine, oilfield, plantation, port, railway company or shop-
(i)belonging to, or under the control of, the Central Government or a State Government, a person or authority appointed by the appropriate Government for the supervision and control of employees, or where no person or authority has been so appointed, the head of the Ministry or the Department concerned,
(ii)belonging to, or under the control of, any local authority, the person appointed by such authority for the supervision and control of employees or where no person has been so appointed, the chief executive officer of the local authority,
(iii)in any other case, the person, who, or the authority which, has the ultimate control over the affairs of the establishment, factory, mine, oilfield, plantation, port, railway company or shop, and where the said affairs are entrusted to any other person, whether called a manager, managing director or by any other name, such person;