Report No. 62

2.24. Recommendation.-

Accordingly we recommend the following re-draft of the definition of 'employer';

(e) "employer" includes

(i) any body of persons whether incorporated or not;

(ii) any managing agent of an employer;

(iii) the legal representative of a deceased employer; and

(iv) when the services of a workman are temporarily lent or let on hire to another person by the person with whom the workman has entered into a contract of service or apprenticeship, the person with whom the workman had entered into the contract of service or apprenticeship, as well as the person to whom the services of the workman are so lent or let on hire.