Section 638(3) in The Orissa Estates Abolition Rules, 1952
(3)The Bond of Indemnity, which must be stamped may be, of the following form in the case of a firm or bank.To..............................In consideration of our their being permitted to draw the pay leave salary/pension of .................during his absence from ................we/they hereby engage to refund to Government on demand, any overpayment that may be made to us them as his agent agents.It must be seen that the person signing the Bond of Indemnity has authority to bind the firm or the bank.
