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State of Haryana - Section

Section 39 in Haryana Municipal Business Bye-laws 1981

39. Security from the employees [Section 31 (i)].

(1)An employee of the committee shall, if entrusted with the receipt, disbursement or custody of money or property of the committee, be required to furnish security as follows :-
      Rs.
1. Executive Officer ... 2,000
2. Secretary, Municipal Medical Officer of Health and MunicipalEngineer ... 1,000
3. Superintendent, Accountants, Chief Sanitary Inspector,Assistant Municipal Engineer and Veterinary Assistant ... 500
4. Cashier ... 5,000
5. Any other employee entrusted with the receipt, disbursement orcustody of money or property of the committee ... 200
In exceptional cases, the Committee may allow payment of the requisite security in monthly instalments not exceeding twenty per cent of the salary of the employee concerned.
(2)Such security may be in cash, Government papers or other stocks or a bond hypothecating property or a fidelity guarantee policy or a personal security with two sureties in the like amount. A security bond in form G-24, as given in the Municipal Account Code shall be executed on properly stamped paper in all cases except in the case of fidelity guarantee policy.