Every nazir (a term which in these rules shall be deemed to include a naib-nazir except where otherwise stated) shall executed a bond in the prescribed form and give the requisite security.Note. - The terms "nazir" applies to every official who in the course of his duties looks after the following matters in connection with criminal courts:-(a)The custody of property whether confiscated or unclaimed or attached in Criminal Courts;(b)Contingent expenditure.
