Section 64 in The Orissa Hindu Religious Endowments Rules, 1959
64.
(1)Every cashier, store-keeper and every other officer or servant of religious institution who is entrusted whether permanently or temporarily with the custody of cash or stores or valuables or collections belonging to the institution shall furnish security and execute a security bond in the name of the institution.(2)The amount of security to be furnished by any officer or servant shall be fixed by the appointing authority, subject to the approval of the Commissioner or the Assistant Commissioner having regard to the circumstances of the institution concerned, the nature of the post, the value of properties to be entrusted and local conditions.(3)Where a person holding a post for which security has been furnished by him is appointed to another post for which the security fixed is higher than the amount of security already furnished by him or is appointed to an additional post for which security is necessary or has been fixed, he shall within three months of his assumption of duties thereof furnish the required additional security.(4)The security to be furnished by a person may be in the form of-(a)cash, or(b)promissory notes of the State Government or Union Government, or(c)Post Office Savings Bank Deposits, or(d)Post Office Cash Certificates and National Savings Certificates.(5)Where security is furnished in the form of cash, it shall be invested in the Post Office Savings Bank Deposits in the name of the person and the pass book pledged to the Commissioner. No money shall be withdrawn from the pass book without the permission of the Commissioner unless it is required for being adjusted.
