Section 216 in Bihar Board's Miscellaneous Rules, 1958
216. Officers newly appointed.
- No officer appointed to any post requiring security be permitted to furnish it in the form of landed property:Provided that if the pay of the officer be Rs. 70 or under, the Collector may allow the security to be given in landed property. In any case in which security in landed property is allowed under this proviso, the officer shall be required to place 6¼ per cent of his pay in the savings bank as a security deposit and will be entitled to have the security bond on the landed property cancelled, as soon as the deposit is equal to the amount of the security required.The form of bond and the form of mortgage to be used in the case of the ministerial officers who are allowed to give security in landed property are given in Appendices T and U.
