Section 209 in Bihar Board's Miscellaneous Rules, 1958
209. Security bonds of peons.
- Every peon need not be required to give security. But a peon who handles public money, should not be appointed unless he gives a security bond (executed by some person of known respectability and solvency) for his good and honest conduct. The amount of such security shall be Rs. 250. The amount of money handled by such peon should be limited to the amount of the security. The form of the bond is given below :-"I know A, B, to be an honest man, and I agree to forfeit Rs if called upon to do so, should he be proved to have embezzled Government money up to or beyond that amount, or, having received money on behalf of Government failed within fifteen days of demand to credit it to Government or to account for the same for any cause whatever."Exceptions. - Indian military pensioners employed in civil capacities as peons, messengers, etc., are exempted from the operation of this rule, provided that such pensioners do not come under the provisions of Act XII of 1850 (Public Accountant's Defaults Act).
