Section 2(f) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
(f)"employee" means a person employed directly or through any agency whether for wages or not in any beedi industry to do any work, skilled, unskilled, manual or clerical and includes any person who is employed in such industry and declared by the Government by notification to be an employee for the purposes of this Act;
