Section 22(3) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
(3)When a person holding a post for which he has furnished security is appointed to another post, for which the security fixed is higher than the amount of security already furnished by him or is appointed to an additional post for which security has to be furnished, he shall not continue in the new post, if he does not, within three months from the date of assumption thereof, furnish the required additional security.
