Section 21 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
21. Fixing the amount of security.
- 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 Assistant Commissioner in the case of institutions within his jurisdiction and of the Joint/Deputy Commissioner, in other cases, having regard to the circumstances of the institution concerned, the nature of the post and the salary attached thereto and local conditions.
