Section 2(g) in The Industrial Disputes (Central) Rules,1957
(g)[ with reference to clause (g) of section 2, it is hereby prescribed that- [ Substituted by G.S.R. 1182, dated 19.10.1959.](i)in relation to an industry, not being an industry referred to in sub-clause ii), carried on by or under the authority of a Department of the Central or a State Government, the officer-in-charge of the industrial establishment shall be the "employer "in respect of that establishment; and(ii)in relation to an industry concerning railways, carried on by or under the authority of a Department of the Central Government,-
