Section 9 in Religious Institutions (Lease of Immovable Property) Rules, 1963
9. Security.
- The executive authority shall take reasonable security from the successful bidder. In the case of lease of more than one year, such security shall be in a sum equal to at least one year's rental but, the [Deputy or Joint Commissioner] [Substituted by G. O. Ms. No. 175, C. T. & R. E., dated the 16th July 1997.] may, in special cases, for reasons to be recorded in writing, permit the trustee to accept security of less than one year's rental in value.
