Section 225 in Bihar Board's Miscellaneous Rules, 1958
225. Explanation of terms of bond to sureties ignorant of English.
- When the sureties are unable to read English, care should be taken that the provisions of the bond are explained to them before execution, and the person doing this should in every such case attest the signatures of the sureties and make a note at the foot of the attestation clause that the terms of the bond were so explained.
