(1)The Chief Executive Officer or such other officer as may be entrusted with the custody of the store by him shall be responsible for its safety Such officer- in-charge of the stores will have to furnish a security for the amount as may be prescribed by the Board for the proper custody and safety of the stores and goods entrusted to his care.(2)In keeping the account of store articles for its safe custody, all care shall be taken by the Chief Executive Officer. If any loss or damage occurs due to the negligence of any officer or servant of the Board, it shall be treated as much a loss as it were a loss of cash.
