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State of Madhya Pradesh - Section

Section 674 in Criminal Courts - Rules and Orders

674.

(1)Official drawing Rs. 80 per mensem and upwards shall give security in cash or in post office cash certificates :Provided that the Provincial Government or, in the case of an officiating appointment not exceeding four months, the Deputy Commissioner may permit personal security to be furnished.
(2)The Deputy Commissioner of the district may, in individual cases, dispense with cash security and take instead a personal security bond with two sureties.
(3)Officials required or wishing to give cash security may instead of depositing the lump sum deposit towards it in monthly instalments rounded to the nearest rupee of 10 per cent of their pay. They must execute a personal security bond with two sureties, to remain in force until the instalments are complete. The bond will then be replaced by a cash security bond.