(ii) employed 1[ 2[ in any such capacity as is specified in Schedule II. whether the contract of employment was made before or after the passing of this Act and whether such contract is expressed or implied, oral or in writing; but does not include any person working in the capacity of a member of 3[ the Armed Forces of the Union] 4[ ; and any reference to a workman who has been injured shall, where the workman is dead, include a reference to his dependants or any of them.