Section 18 in The M.P. Municipal Accounts Rules, 1971
18.
In cases falling under Rule 13 or any other rules or bye-laws framed under the Act where personal security is taken, the solvency in the case of the surety shall be verified annually by the Collector in the case of the Chief Municipal Officer or by the Chief Municipal Officer in the case of other servants of the Council, in the manner prescribed in the Revenue Book circular for the time being in force for the issue of solvency certificates by Tahsildars and Sub-Divisional Officers.
