Section 2(b) in The Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Act, 1965
(b)"worker" means -(i)any person (including an apprentice) employed in any industrial establishment to do any skilled or unskilled, manual, supervisory, technical or clerical work for hire or reward, whether the terms of employment be expressed or implied; or(ii)any other person employed in any industrial establishment whom the Government may, by notification, declare to be a worker for the purposes of this Act;
