Section 2(6) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
(6)'employee' means a person wholly or mainly employed on wages by an employer in, or in connection with any trade, business or manufacture carried on in a shop or commercial establishment and includes-(a)caretaker, mali or a member of the watch and ward staff;(b)any clerical or other staff of a factory or industrial establishment, which is not covered by the provisions of the Factories Act, 1948; and(c)any apprentice or a contractor or piece-rate worker;
