Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 451 in M.P. Civil Court Rules, 1961

451.

Officials who are required or desire to give security in cash may instead of depositing the whole amount in a lump sum, deposit it by monthly deductions of 10 per cent from their pay. The amount to be deducted shall be rounded to the nearest rupee, the fraction of a rupee being ignored if less than 50 P. or rounded to the next higher figure if 50 P. or more. In such cases a personal security bond with two sureties, to remain in force until such time as the accumulation of monthly deposits reaches the required figure, shall be executed. When the deposit is complete, the bond shall be cancelled and a cash security bond substituted.