Section 638 in The Orissa Estates Abolition Rules, 1952
638.
(1)An Intermediary of any description resident in India is exempted from personal appearance if he draws his compensation through an agent who has executed a bond in the following form to refund over payments and produce a life certificate signed by a person authorised under Subsidiary Rule 636 to such certificates.Bond of IndemnityTo..............................In consideration of myself/ourselves/they being authorised as Per authority, dated the............to draw (in words) which amount represents the compensation payable to Shri ....................... the annuity holder and Intermediary of the................Estate, Serial No.........of the vesting order under Section 3 (1) of the Estates Abolition Act, dated the............during his absence from ......................... and being paid the said amount by ................... on the strength of said authority. l/We/they hereby agree to indemnity against all claims in respect of the said payment and engage to refund to .................on demand any over-payment that may subsequently be detected to have been made to me/them as his agent/ agents.Signature(2)Where compensation in respect of one or more estates is Payable to several Intermediaries who are exempted from personal appearance and it is considered inconvenient for the authorised, agent to execute a separate bond in respect of each such Intermediary the Collector may allow such agent to execute a single consolidated bond for a group of such Intermediaries who are exempted from personal appearance irrespective of the amount of compensation involved in each case.(3)The Bond of Indemnity, which must be stamped may be, of the following form in the case of a firm or bank.To..............................In consideration of our their being permitted to draw the pay leave salary/pension of .................during his absence from ................we/they hereby engage to refund to Government on demand, any overpayment that may be made to us them as his agent agents.It must be seen that the person signing the Bond of Indemnity has authority to bind the firm or the bank.
