Section 20 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
20. Cashier, etc., to execute security bond.
- Every cashier, shroff, store-keeper and every other officer or servant of a religious institution, who is entrusted, whether permanently or temporarily, with the custody of cash or stores or valuables belonging to the institution shall furnish security in the form of cash and shall execute a security bond in the name of the institution setting forth the conditions under which the institution holds the security and may ultimately refund or appropriate it. The security bond shall be retained permanently or until it is certain that there is no necessity for keeping it.
