Section 2(1)(u) in Occupational Safety, Health and Working Conditions Code, 2020

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Union of India - Subsection

Section 2(1)(u) in Occupational Safety, Health and Working Conditions Code, 2020

(u)"employer" means a person who employs, whether directly or through any person, or on his behalf, or on behalf of any person, one or more employees in his establishment and where the establishment is carried on by any Department of the Central Government or the State Government, the authority specified, by the head of such Department, in this behalf or where no authority, is so specified, the head of the Department and in relation to an establishment carried on by a local authority, the Chief Executive of that authority, and includes,-

(i)in relation to an establishment which is a factory, the occupier of the factory;

(i)a place where any industry, trade, business, manufacturing or occupation is carried on in which ten or more workers are employed; or

(ii)motor transport undertaking, newspaper establishment, audio-video production, building and other construction work or plantation, in which ten or more workers are employed; or

(iii)factory, for the purpose of Chapter II, in which ten or more workers are employed, notwithstanding the threshold of workers provided in clause (w); or

(iv)a mine or port or vicinity of port where dock work is carried out:

(ii)in relation to mine, the owner of the mine, agent or manager referred to in section 67;

(iii)in relation to any other establishment, the person who, or the authority which has ultimate control over the affairs of the establishment and where said affairs are entrusted to a manager or managing director, such manager or managing director;

(iv)contractor; and

(v)legal representative of a deceased employer;

(v)"establishment" means-

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Union of India - Subsection

Section 2(1)(u) in Occupational Safety, Health and Working Conditions Code, 2020