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State of Uttar Pradesh - Section

Section 541 in The General Rules (Civil), 1957

541. Security to be taken from certain officials.

(1)Every Central Nazir, Nazir, Civil Court Amin, Process-server, Amin's Peon, Clerk of a Court of Small Causes, [Sessions Clerk] [Inserted by Notification No. 78/VIII-b-205, dated 18-5-1961, published In U. P. Gazette, Part II, Dated 21-10-1961.] or other ministerial official employed in a civil court, who by reason of his office is entrusted with the receipt, custody or control of moneys, securities for money or other property, shall give security in such an amount for the due discharge of the trusts of his office and for the due account of all moneys, securities for money or other property which shall come into his possession by reason of his office as shall be equal to the maximum amount which he ordinarily has in his hands at any one time. The District Judge, subject to the control of the High Court, shall use his discretion in calculating this amount and shall be responsible for seeing that the sum left in the hands of his subordinate is not more than the amount of the security taken from such subordinate.Security shall in no case be dispensed with except where exemption may be made under special or general orders of Government. Exemption cannot be sought on the ground that a person is an apprentice, outsider or other temporary incumbent, and he shall be required to furnish security or execute a personal bond as may be necessary under the rules.The minimum amounts of security required for the posts of Central Nazir, Deputy Nazir, Assistant Nazir, Amins of Grades I and II and Process Servers, and Amins' Peons of big and small judgeships are given below. This, however, does not in any way fetter the discretion of the District Judge to fix a large amount of security in any case where circumstances justify it.
Post Bigger Judgeships Smaller Judgeships
Central Nazir Rs.[2000] [Substituted by Notification No. 435/VIII-b-112, dated 20-8-1986, published in U. P. Gazette, dated 25-4-1987.]in cash or Rs.[4,000] [Substituted by Notification No. 435/VIII-b-112, dated 20-8-1986, published in U. P. Gazette, dated 25-4-1987.]in immovable property. Rs.[1,000] [Substituted by Notification No. 435/VIII-b-112, dated 20-8-1986, published in U. P. Gazette, dated 25-4-1987.]in cash or Rs.[2,000] [Substituted by Notification No. 435/VIII-b-112, dated 20-8-1986, published in U. P. Gazette, dated 25-4-1987.]in immovable property.
Deputy Nazir and Assistant Nazir Rs. 500 in cash or Rs. 1,000 in immovable property. Rs. 250 in cash or Rs. 500 in immovable property.
Amin 1st Grade Rs. 1,000 in cash or Rs. 2,000 in immovable property. Rs. 750 in cash or Rs. 1,500 in immovable property.
Amin 2nd Grade Rs. 750 in cash or Rs. 1,500 in immovable property. Rs. 500 in cash or Rs. 1,000 in immovable property.
[Sessions Clerk [Inserted by Notification No. 103/VIII-b-205, dated 14-4-1965, published in U. P. Gazette, Part I-Ka, dated 25-12-1965, page 3231.] Rs. 250 in cash or Rs. 500 in immovable property. Rs. 250 in cash or Rs. 500 in immovable property.]
Process-server or Amin's peon Rs. 500 in cash Rs. 50 in cash.
(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. - Post of Suits clerk, Execution clerk, Appeals clerk and Readers of the Court of Judge Small Causes, Civil Judge and Munsif shall, for purposes of the rule, be deemed, to be in status equivalent to that of a Sessions Clerk.] [Inserted by Notification No. 78/VIII-b-205, dated 18-5-1961, published In U. P. Gazette, Part II, Dated 21-10-1961.]