(2)[ A Sessions Clerk who fails to furnish security as required by the preceding sub-rule shall not be allowed to hold that post and also other posts of equivalent status.Explanation. - Posts of Suits Clerk, Execution Clerk, Appeals Clerk and Readers of the Courts of Judge, Small Causes, Civil Judge and Munsif shall, for purposes of this rule, be deemed to be in status equivalent to that of a Sessions Clerk.] [Added by Notification No. 103-VIII-b-205, dated 14-4-1965, See U.P. Gazette, Part-1 (Ka), dated 25-12-1965.]
