Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Madhya Pradesh - Subsection Section 49(5) in The M.P. Zila Panchayats (Accounts) Rules, 1999 (5)All securities including fidelity bonds and security bonds should be kept in the safe custody of the Chief Executive Officer or such other person as may be authorised by him.
