Section 231 in Rajasthan Panchayati Raj Rules, 1996
231. Security of Cashier.
(1)The person in-charge of cash shall give adequate and valid security commensurate with the amount of cash likely to be kept in his custody.(2)Security shall be in form of fidelity bound which shall be renewed before due date for its expiry.(3)Allowance at the rates prescribed by the State Government shall be payable to Cashier accordingly.
