Section 2(5)(o) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
(o)"worker" means any person (including an apprentice) employed in any work to do any skilled, semi-skilled or unskilled, manual, supervisory, technical, or clerical work for hire or reward whether the terms of employment be express or implied, but does not include any such person.