Cashiers, store-keepers, sub store-keepers and subordinates entrusted with the custody of cash or stores may be required to furnish security the amount being regulated according to the circumstances and local conditions in each case, under the sanction of the competent authority, who will determine whether the amount shall be paid in a lump sum or by deduction from pay.When promissory notes [and/or stock certificate of the Central Government or of State Government] [Inserted by C.S. No. 2 dated 3.1.1957.], are deposited as security their realizable cash value should be approximate to the amount of the security required.Note. - The list of competent authorities will be found in Annexure A to this Chapter.Section IXDestruction of Accounts Records
