Section 215 in Bihar Board's Miscellaneous Rules, 1958
215. Payment by instalments.
- If an officer is unable to furnish the full amount of security due from him, in a single payment, he may, at the discretion of the Collector, be permitted to pay it by monthly instalments of not less than one-fourth of his pay, within a maximum period of five years:Provided that where such officer has to contribute 6¼ per cent to a provident fund constituted under the orders of the Board in any Ward's, Attached, Trust or Encumbered estate, the contribution to security shall, at the discretion of the Collector, not be less than 18¾ per cent of his pay, but, subject to special exemption by the Board, when the officer is employed in an estate with a current rent and cess demand of over a lakh of rupees, and, by the Commissioner in all other cases, the total amount of the security must still be paid within a maximum period of five years :Provided further that if the pay of the officer be Rs. 70 or under the Collector may accept a security bond with two sureties. In any case in which this is allowed the officer shall be required to place 6¼ percent of his pay in the Savings Bank as a security deposit and be entitled to have the security bond cancelled as soon as the deposit is equal to the amount of the security required.The forms of bond to be used for payments of security in instalments are given in Appendices N and Q.Note. - This rule does not apply to treasurers whether in charge of sadar or sub-treasuries.
