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State of Haryana - Section

Section 349 in Punjab Jail Manual

349. The execution of security bond.

- Security bonds (Form No. 98) shall be executed as soon after appointment as possible. In the case of [Deputy Superintendents, Senior Assistant Superintendents, Assistant Superintendent, Sub Assistant Superintendents] [G. Words 'European Warders' substituted vide Haryana correction slip No. 32 dated 9.2.1984.] and such other persons except warders who are required to execute them, the bonds shall be registered and forwarded to the Inspector-General for safe custody. The bonds of warders shall be kept in the custody of the Deputy Superintendent and sent with the service book when the warder is transferred, they need not be registered.Note :- No stamp is necessary.