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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(i) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996

(i)" employer", in relation to an establishment, means the owner thereof, and includes,-
(i)in relation to A building or other construction work carried on by or under the authority of any department of the Government, directly without any contractor, the authority specified in this behalf, or where no authority is specified, the head of the department;
(ii)in relation to a building or other construction work carried on by or on behalf of a local authority or other establishment directly without any contractor, the chief executive officer of that authority or establishment;
(iii)in relation to a building or other construction work carried on by or through a contractor, or by the employment of building workers supplied by a contractor, the contractor,