Section 39(2) in Haryana Municipal Business Bye-laws 1981
(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.
