Section 219 in Bihar Board's Miscellaneous Rules, 1958
219. Form of security bond.
- The form of security bond prescribed for treasurers is given in Appendix R and for acting treasurers in Appendix S. In the case of treasurers of district treasuries no modification should be made in the form except after communication with the Government solicitor.Note (i). - It is not necessary for acting treasurers nominated by permanent treasurers in leave vacancies to execute a separate bond as the latter are held responsible for all acts of their substitutes under Rule 193.Note (ii). - Head Clerks of sub-divisional offices, who are also sub-treasurers, should use the form of bonds given in Appendices R and S which are prescribed for all treasurers whether in charge of sadar treasuries or sub-treasuries.
