Section 2(4) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(4)"Employer" means any person who employs either directly or through another person either on behalf of himself or through another person either on behalf of himself or any other person, one or more employees in an establishment and includes :-(i)in relation to a factory any person named under clause (f) of sub-section (1) of Section 7 of the Factories Act, 1948 (No. 63 of 1948);(ii)in relation to any establishment carried on by or under the authority of the State Government the person or authority appointed by the State Government for supervision and Control of employees, or where no person or authority has been so appointed, the Head of the Department;(iii)in any other case, the person, who, or the authority which, has the ultimate control over the affairs of the establishment and where the said affairs are entrusted to any other person, whether called a Manager, Managing Director or by any other name, such person;
