(g)"employer" means-(i)in relation to an industry carried on by or under the authority of any department of [the Central Government or a State Government] [ Substituted by Act A.O. 1948, for " a Government in British India" .], the authority prescribed in this behalf, or where no authority is prescribed, the head of the department;(ii)in relation to an industry carried on by or on behalf of a local authority, the chief executive officer of that authority;(gg)[ "executive", in relation to a trade union, means the body, by whatever name called, to which the management of the affairs of the trade union is entrusted; ] [ Inserted by Act 45 of 1971, Section 2 (w.e.f. 15.12.1971).]
