Section 40 in The Madurai City Municipal Corporation Service Rules, 1975
40. Furnishing of security deposit in a particular class or category of the service. - It shall be open to the council to direct, with the prior approval of the Government and by means of a general or special order that a person before he is appointed to a particular class or category of the service shall furnish security for a specified amount. The amount of security and the manner of taking it shall be given in the order. No person shall be appointed to any class or category of the service unless he furnishes security in accordance with the said order.
