Section 22 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
22. Conditions as to the furnishing of security.
(1)No officer or servant referred to in rule 16 holding office on the date of commencement of these rules shall continue to hold office, if he does not furnish security before the expiry of three months from the date of such commencement.(2)No person first appointed to any post for which security has to be furnished shall assume office, unless he furnishes the security fixed for the post within fifteen days of the receipt of the order of appointment or within such period as may be specified in such order.(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.
