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[Cites 0, Cited by 0] [Section 1145(2)] [Section 1145] [Entire Act]

Bengal Presidency - Subsection

Section 1145(2)(g) in Police Regulations, Bengal , 1943

(g)It is obligatory on all officers who are required to execute security bonds with sureties to report without loss of time any change in the status of their sureties which is calculated to render their suretyship invalid or insufficient. Apart from any special enquiries which may be made upon receipt of such information the head of the office should ensure that persons standing surety for security bonds for accountants (including assistant accountants) who are not required to handle cash are of proved financial stability and that periodical enquiries are made in order to ascertain whether the sureties are alive and solvent.