Section 2(3) in Uttar Pradesh Labour Welfare Fund Act, 1965
(3)"employer" means any person who employs either directly or through another person either on behalf of himself or any person one or more employees in an establishment and includes-(a)in a factory, any person named under section 7(1)(f) of the Factories Act, 1948, as a manager;(b)in an establishment carried on by or under the authority of the Government, the person or authority appointed for the supervision and control of employees and where no person or authority is so appointed, the Head of the Department concerned ;(c)in any other establishment, any person responsible to the owner of the establishment for the supervision and Control of the employees or for the payment of wages;
