- All security bonds and all securities other than Government promissory notes given by official shall be placed under double locks in the treasury strong-room at the headquarters of the District Judge. Government promissory notes shall be dealt with under Chapter VIII of the Government Securities Manual. "Cash or interest-bearing securities" or fixed deposit receipts of banks lodged as security may be returned after six months on vacation of office bonds shall be retained permanently or until it is certain that there is no necessity for keeping them any longer. In order to obviate the loss of interest to the depositor the authority accepting the fixed deposit receipt of banks as security should call for the receipt annually and get it renewed.
