Section 2(5) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(5)"employer" , in relation to any manual worker engaged by or through contractor, means the principal employer and, in relation to any other manual worker, the person who has ultimate control over the affairs of the establishment and includes any other person to whom the affairs of such establishment are entrusted, whether such person is called an agent, manager or is called by any other name prevailing in the scheduled employment;
