Section 32 in The Najafgarh Marketing Committee Bye-Laws, 2004
32. Assistants of traders and commission agents.
(1)Traders and commission agents may employ assistants to work on their behalf in the principal market yard/sub-yard and/or in the market area.(2)The maximum number of such assistants shall be such as the Committee may from time-to-time determine.(3)The names and addresses of such assistants shall be stated in/along the application for grant or renewal of a licence for a trader and commission agents, as the case may be.(4)No person or persons other than those whose names appear in the licence of a trader and/or commission agent shall be allowed to work in the market area and/or yard/sub-yards on his behalf.(5)The licence of a trader, commission agent, or broker is liable to be cancelled, if he allows or continues to allow any person/persons whose name(s) does not/do not appear in the register of the Committee to operate in market area and/or yard/sub-yards on his behalf irrespective of whether person/persons was/were once an authorized assistant/ assistants working on his behalf.(6)The Committee may refuse to grant a licence to a trader or commission agent, if in its opinion anyone or more of the assistants whose name(s) is/are stated by the applicants in their applications are such that their operation in the market area and/or yard/sub-yards are detrimental to the efficient working of the market yards.(7)On valid grounds the Committee may, at any time, remove any of the names of the assistants from the names appearing in the licence of a trader or a commission agent. The person whose name has been so removed shall not be allowed to work on behalf of his employer anywhere in the market area and/or yard/sub-yard.(8)All acts of the assistants shall be deemed to have been performed by their employers, who shall be fully responsible for the acts, and omissions of the assistants.
