- District Judges shall keep up Register of Securities (Reg. 79) which shall be kept with the bonds in the Treasury of the headquarters of the District Judge and shall note in general terms without details in their annual report on the administration of Civil Justice that this has been done. District Judge will be held personally responsible if loss is suffered in consequence of the neglect of these orders. The Register should contain full particulars as to the pecuniary responsibility of the public accountant and his sureties and the nature and value of the security offered.
