2. In this Act, unless the context otherwise requires,
(1) Board means the Andhra Pradesh Labour Welfare Board established under section 4;
(2) employee means:
(i) any person who is employed for hire or reward to do any work, skilled or unskilled, manual, supervisory, clerical, or technical, in an establishment for a period of thirty days during the period of twelve months, whether the terms of employment be express or implied; but does not include any person
(a) who is employed mainly in a managerial capacity; or
(b) who being employed in a supervisory capacity, draws wages, exceeding Rs. 1,600 (Rupees Sixteen hundred) per mensum or exercises either by the nature of the duties attached to the office or by reason of the powers vested in him, functions mainly of a managerial nature; or
(c) who is employed as an apprentice or on part-time basis.
Explanation. An apprentice means a person who according to the Certified Standing Orders applicable to the establishment is an apprentice or who is declared to be an apprentice by the authority specified in this behalf by the Government; and
(ii) any other person employed in any establishment whom the Government, may by notification, declare to be an employee for the purposes of this Act;
(3) employer means any person who employs either directly or through another person either on behalf of himself or any other person, one or more employees in an establishment and includes
(i) in a factory, any person named under section 7(1)(f) of the Factories Act, 1948 (Central Act 63 of 1948) as the manager;
(ii) in any establishment, any person responsible to the owner for the supervision and control of the employees or for the payment of wages;
(4) establishment means
(i) a factory as defined in section 2(m) of the Factories Act, 1948; (Central Act 63 of 1948);
(ii) a motor transport undertaking as defined ??? the Motor Transpose Workers Act, 1961 (Central Act 27 of 1961);
(iii) ???
(6) Government means the State Government;
(7) independent member means a member of the Board who is not connected with the management of any establishment or who is not an employee; and includes an officer of the Government nominated as a member;
(8) Inspector means an inspector appointed under section 18;
(9) notification means a notification published in the Andhra Pradesh Gazette and the word notified shall be construed accordingly;
(10) prescribed means prescribed by the Government by the rules made under this Act;
(11) unpaid accumulations means all payments due to an employee but not paid to him within a period of three years from the date on which they became due, whether before or after the commencement or this Act, including the wages and gratuity legally payable, but does not include the amount of contribution, if any paid by an employer to a Provident Fund established under the Employees Provident Funds Act, 1952; (Central Act 19 of 1952).
(12) Wages means all remuneration capable of being expressed in terms of money which would, if the terms of the contract of employment, express or implied were fulfilled, be payable to an employee in respect of his employment or of work done in such employment and includes bonus payable under the Payment of Bonus Act, 1965 (Central Act 21 of 1965), but does not include,
(a) the value of any house accomodation, supply of light, water, medical attendance, or any other amenity or any service excluded from the computation of wages by general or special order of the Government.
(b) any contribution paid by the employer to any pension fund or provident fund or under any scheme of social insurance;
(c) any travelling allowance or the value of any travelling concession;
(d) any sum paid to the employee to defray special expenses entailed on him by the nature of his employment; or
(e) any gratuity payable on termination of employment;
(13) Welfare Commissioner means the Welfare Commissioner appointed under section 17.