Section 65 in Rajasthan District Board Account Rules
65.
(a)All servants of the Board who are entrusted with the custody of cash or stores shall be required to furnish security. The amount of security to be furnished by each employee shall be determined by the Board according to the circumstances of each case. A servant of the Board required to furnish security may at his option deposit cash in lump sum or by monthly deductions from pay bill, deposit Government paper or execute a bond.(b)If a bond is executed the number of securities shall be one or more at the option of servant if the amount of security does not exceed five hundred rupees, but the number of securities shall not be less than two, when the amount of security exceeds five hundred rupees.(c)The Secretary of the Board shall carefully scrutinize the securities and satisfy himself as to the sufficiency when they are first offered and thereafter at least once a year. If he considers any of the said securities to be insufficient he shall require the person concerned to furnish additional or fresh security. He shall take care to see that the same person in not accepted as surety on behalf of a disproportionately large number of officers or servants.(d)Securities shall be examined and verified by the first of April, each year and a certificate of verification shall be given by the Secretary in his remarks column of the register against each entry therein.
