(2)Notwithstanding such repeal, anything done or any action taken under any of the rules so repealed shall, unless such thing or action is inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provision of these rules.FORM I[ Rules 351(1); 318; 331]Surety BondI, ................... son of...............inhabitant of............. hereby declare myself surety for......................prisoner No............... and give the guarantee that he shall duly observe the conditions of release on furlough/parole set out in the Schedule* and shall appear himself before the Superintendent............ of Prison at.............. on the expiration of the period of his release on furlough/parole and in case of his making default herein, I hereby bind myself to pay to the President of India, the sum of Rs............And I agree that the President of India may, without prejudice to any other rights or remedies of Government, recover from me the said sum as an arrears of land revenue.And I agree that any extension of time given to prisoner ............ will not discharge me from my liability to pay the said amount.Dated this................... day of ................, 20....Signature of the Surety.Signed by the above named Surety in the presence of:
