Section 2(6) in Jammu and Kashmir Shops and Establishments Act, 1966
(6)"employee" means(a)in the case of a shop, a person wholly or principally employed in the shop in connection with business of the shop whether on monthly, daily or contract basis;(b)in the case of a factory, a person slowly or mainly employed in a clerical capacity in such factory;(c)the case of commercial establishment, a person wholly or principally employed in connection with the business of an establishment and includes a peon;(d)in the case of restaurant or eating house, a person wholly or principally employed in the preparation or the serving of food or drink or in the attendance upon a customer or in cleaning any part of the premises or utensils used on such premises or as a clerk or a cashier or otherwise employed in connection with the business of the restaurant or eating house;(e)in the case of a theatre, or other establishment of public entertainment, a person employed as an operator, cashier, clerk, door keeper, usher, cleaner or in any other capacity;and includes an apprentice in any of such establishments, but, does not include a member of the employer's family;
