Section 1145(2) in Police Regulations, Bengal , 1943
(2)Deductions will then be made at the rate of 10 per cent, of the officer's pay, the fidelity bond to be cancelled only after the full amount of the security bond had been deposited in cash.The head of the office will be responsible for seeing that fidelity bonds which expire before the full amount of security has been recovered by deduction from pay, are renewed in good time so as to cover, the outstanding amounts.(d)Where cash security is required and promissory notes are deposited, they should, as regards the original deposit, be for such an amount as would, if they were realized, approximate the cash value of the security required. In cases of depreciation after original deposit no further deposit should be insisted on; in such cases the risk of depreciation in the value of the promissory notes tendered will be accepted by the Provincial Government.When the amount of security is not in excess of Rs. 500, cash certificates may be accepted, provided they are formally transferred under rule 5 of the cash certificate rules, an extract from which is reproduced below:-A holder of cash certificates may tender them as security to any department of Government for the amount at which the certificates were purchased and not for their face value, provided that the certificates are formally transferred to the pledgee with the sanction of the Head Postmaster of the office in which or in one of the sub-offices attached to which the certificates are for the time being registered. The certificates may with the permission of the Head Postmaster, be transferred by the pledgee to the original holder on the removal of the pledge.Cash certificates pledged as security may be kept in the custody of the pledgee.(e)All bonds prescribed in these regulations shall be registered and shall be sent after they have been subjected to scrutiny and found valid for safe custody to the Inspector-General of Registration. They shall be sent in registered covers, the receipts obtained being retained for reference, when necessary. The head of the office shall be responsible that deductions from pay are regularly enforced. These security bonds shall be on plain paper and be exempted from payment of registration fees (including fees under article "N" of the registration fee table).(f)When a servant of the Crown who has furnished security takes leave or is deputed to other duty for more than six months, he should ordinarily be required to stand surety for the servant of the Crown appointed to act for him to the extent of his own security or for the difference between the security offered by the acting incumbent and that prescribed for the appointment. If, however, in special circumstances the permanent incumbent is unable to do so, the servant of the Crown acting for him must furnish the full amount of the security, or, at the discretion of the head of the office, half the amount in cash and the rest in fidelity bonds. Security to the full amount should always be. taken when the acting appointment is made for more than six months.Provided further that if a servant of the Crown holding substantively a post in which no security is demanded is appointed for a period not exceeding three months to a post in which security is required, the head of the office may permit him to furnish security for a reduced amount, or when the security required does not exceed Rs. 500, may, for special reasons to be recorded, exempt him from furnishing any security.(g)It is obligatory on all officers who are required to execute security bonds with sureties to report without loss of time any change in the status of their sureties which is calculated to render their suretyship invalid or insufficient. Apart from any special enquiries which may be made upon receipt of such information the head of the office should ensure that persons standing surety for security bonds for accountants (including assistant accountants) who are not required to handle cash are of proved financial stability and that periodical enquiries are made in order to ascertain whether the sureties are alive and solvent.(h)All sums recovered shall be deposited in the Post Office Savings Bank in order that the officers furnishing the security may derive the benefit of the interest that, may accrue on the sum at the close of the year. The security may, with advantage to the officers concerned, be converted into Government promissory notes.(i)Security deposits are received by the Post Office Savings Bank on the following terms:-The account is opened in the name of the person depositing the security. He is required to sign a letter (B. P. Form No. 220) addressed to the Postmaster of the Post Office Savings Bank, undertaking not to make any claim for the principal of the sum deposited, except with the express written sanction of the head of the office nor to object to its payment by the Post Office to the head of the office upon his claiming it, and not to make any claim for the interest after such officer shall have revoked his authority to receive it.(j)The pass books of officers employed in subdivisions shall remain with the Circle Inspector and those of officers employed elsewhere with the head -of the office. The head of the office or the Circle Inspector, as the case may be, shall see that the monthly instalments are deducted from the pay of the officers concerned and deposited in the local Post Office Savings Bank. When the full amount of the deposits has been paid, the pass-books shall be kept in the cash chest in the headquarters office.(k)Court Inspectors who draw their own pay shall deposit the monthly instalment in the Post Office Savings Bank at the time the bill is cashed. For this purpose the Superintendent or the Circle Inspector, as the case may be, will temporarily hand over the pass book to the officers concerned or to their messengers.(I)When a Government promissory note is given as a security, it shall be endorsed by the owner to the Accountant-General, Bengal, and shall then be sent by the head of the office to the Accountant-General with a forwarding letter.If, however, a Government promissory note is given as security for 12 months or less, or if it is so given for a period of more than 12 months but the owner does not desire to draw any interest during that period, the note shall remain in his name and shall be sent for safe custody to the nearest treasury or, if he is stationed in Calcutta, to the Accountant-General. The security bond shall convey authority to the Provincial Government, if necessity arises, to appropriate the note.(m)Promissory notes and Savings Bank deposits lodged as security may be returned six months after the person who gives the security has vacated' the office, provided no claim has arisen or is likely to arise against the security; but security bonds should be retained permanently or until it is certain that there is no necessity for keeping them.(n)When an officer is permanently transferred to another district his security should be transferred with him. The manner in which his Savings Bank account is transferred will be found in the Post Office Savings Bank Depositor's Rules.(o)The head of the office shall maintain a register of securities and deposits in B. P. Form No. 221. In the remarks column the number and date of letter forwarding Form No. 220 to the Postmaster should be given. When the amount or security is paid by monthly instalments, the amount of each payment should be entered in column 6, the entries being one above the other. Sufficient space for the entries shall be left between the names.(p)The head of the office shall be held personally responsible for the observance of the above rules. At his annual inspection he shall look up each officer's security.When taking over charge he shall satisfy himself that these regulations have been carefully observed.III. - Budget Estimates and Budget Control.
