Section 2(e) in Kerala Motor Transport Workers Welfare Fund Act, 1985
(e)[ "employer" means in relation to any motor transport undertaking, the registered owner or the person who, or the authority which, has the ultimate control over the affairs of the motor transport undertaking, and where the said affairs are entrusted to any other person whether called a manager, managing director, managing agent, or by any other name, such other person;] [Amendment Act 2005 (No 13285/Leg. C2/05/Law dated 15.8.2005)]
