Section 79(1) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(1)Every subordinate official or Cashier or Store-Keeper of the Panchayat Samiti or the Zila Parishad, as the case may be, who shall be required to handle cash or stores, shall furnish security to be fixed by the Executive Officer or the Chief Executive officer, as the case may be. The amount of the security shall be fixed according to the Government instructions as available in this behalf failing which according to the circumstances and local conditions. When an official who has furnished security takes regular leave or is deputed to other duty, the official who is authorized to officiate for him should be required to furnish the full amount of security prescribed for the post, unless a competent authority on valid reasons which must be recorded, has authorized a relaxation of the rules regarding security applicable to his case.
