77. Security to be furnished by the Naib-Tehsildar and bailiff.
- Each person appointed as Naib-Tehsildar or bailiff under these rules will be required to furnish a security of Rs. 2,000 and Rs. 1,500 respectively in accordance with the financial rules for the time being in force, but where special reasons exist the amount of security to be furnished by [bailiffs] [Substituted by Notification F. 4 (Rectt)/73/Revenue E.S.H. 891-901, dated 27.9.1976.] may, at the discretion of the Deputy Commissioner be raised to Rs. 3,000.
