Section 26(2) in Punjab Market Committees Bye-laws
(2)An employee of the Committee appointed to receive or handle money on behalf of the Committee shall, before entering on his duties, furnish a cash security of Rs. 500 or personal security equal to four times the amount which he is expected to handle within a week. The Chairman shall be the final authority to determine the amount which a servant is expected to handle within a week, on behalf of the Committee :Provided that this clause shall not apply to a person who has been appointed in stop gap arrangement from within the office.
