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State of Uttar Pradesh - Section
Section 546 in The General Rules (Civil), 1957
546. Register of Securities.
- District Judges shall keep up a register of securities in Form No. 2-F, prescribed under para 71-B of F.H.B. Volume V, Fart I, which shall be kept with the bonds in the treasury of the headquarters of the District Judge and shall note in general terms without details in their annual report on the administration of Civil Justice that this has been done. District Judges will be held personally responsible if loss is suffered in consequence of the neglect of these orders. Columns 4 and 7 should contain full particulars as the pecuniary responsibility of the public accountant .and his sureties and the nature and value of the security offered.Form 2-FRegister of securities taken from public accountants :| District | Office held by public accountant | Name of public accountant and pay of office | Maximum amount ordinarily in his hands at any onetime | Amount of security demanded | Date of security bond | Character of security with opinion of DistrictJudge |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |