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State of Jharkhand - Section

Section 912 in Bihar Education Code, 1961

912. Securities.

- Every officer through whose hands public money passes is required to furnish security, which should be as a rule be 10 per cent in excess of the maximum amount likely to be in his custody at one time. He must also furnish two sureties. The security of officers of 20 years' pensionable service or upwards may, however, be diminished by a sum calculated on their monthly pay, multiplied by 25, with the proviso that the security will in no case be diminished by more than one-half.(Board's Rules 208 and 211.)