Section 12(10) in Punjab Market Committees Bye-laws
(10)The contractor shall be responsible for any accident or mishappening to any employee engaged by him. The Committee shall not liable for any damage or loss caused to the employee of the contractor and any compensation of benefit accrued to such employee shall be paid by the contractor. However where an employee of the Committee is hired, he/she will be entitled for all the benefits etc. under his/her service rules.
