Section 560(1) in Civil Court Rules of the High Court of Judicature at Patna
(1)Judicial officers should see that the rules in the Board's Miscellaneous rules, relating to securities of officers are followed mutatis mutandis in the case of ministerial officers of civil courts who are required to furnish security.Note. - Rule 208 of the Board's Miscellaneous Rules applies generally to officers who handle money and provides a scale of security varying with the amount of money handled, whereas rule 220 applies to certain named officers who do not ordinarily handle money but have to handle valuable documents. The accountant and other record clerks in civil courts come under the latter category and are required to furnish the security prescribed in rule 220.
