Section 2(13) in The M.P. Industrial Relations Act, 1960
(13)"Employee" means any person employed in any industry to do any skilled, unskilled, manual supervisory, technical or clerical work for hire or reward, whether the terms of employment be express or implied, and includes-(a)a person employed by a contractor to do any work for him in the execution of a contract with an employer within the meaning of sub-clause (e) of clause 14; and(b)an apprentice other than an apprentice under sub-clause (v); but does not include any person-(i)who subject to the Army Act, 1950 (XLVI of 1950), or the Air Force Act, 1950 (XLV of 1950), or Navy Discipline Act, 1957 (62 of 1957); or(ii)who is employed in the Police Service or as an Officer or other employee of a prison; or(iii)who is employed mainly in a managerial capacity; or(iv)[ who being employed in a supervisory capacity draws wages exceeding one thousand and six hundred rupees per mensem; or] [Substituted by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).](v)who is a craftsman or an apprentice working under a scheme approved by the State Government on the condition that such craftsman or apprentice shall not be deemed to be an employee under this Act;Explanation. - An employee who has been dismissed, discharged or retrenched from the employment or whose employment has been otherwise terminated shall, in respect of matters relating to such dismissal, discharge, retrenchment or termination, be deemed to be an employee for the purpose of this Act;
