Section 12(8) in Punjab Market Committees Bye-laws
(8)In case the contractor desires to hire the services of the employees of the Market committee for his assistance for collection or fee then on written request and on payment of service charges at the rate at which they are drawing salary and allowances from the concerned Market Committee. If the contractor engaged his own employees then such employees would be required to bear badges as prescribed in the Bye-laws and will wear light brown colour uniform and will also possess Identity Card duly countersigned by the Secretary, market Committee and he will always keep with him and will show as and when asked for. The contractor shall furnish complete information such as names and addresses of such employees to the Secretary, Market Committee and whenever there is any change due to resignation, termination or removal etc., the same shall be intimated by him to the Secretary, Market Committee. The contractor shall comply with or cause to be complied with the provisions of the various existing laws, rules and regulations applicable to such persons employed by the contractor. The contractor shall also indemnify the Market Committee in respect of all claims that may be made against Committee for non-compliance thereof by the contractor.
