Section 227 in Bihar Board's Miscellaneous Rules, 1958
227. Promissory notes when to be returned.
- Promissory notes and/or stock certificates of the Central Government or of State Government, and savings bank deposits lodged as security shall not be returned until after 6 months from the date of vacation of the office, but security bonds should be retained permanently or until it is certain that there is no necessity for keeping them any longer.
