Section 31(ii) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
(ii)Every employee deputed for training at the expenses of the Corporation shall be liable to execute a bond to serve the Corporation after the completion of such training for a minimum period to be specified therein, falling which he shall be liable to refund to the Corporation the cost of training and the emoluments received by him during the period of training:
