- (i) - The Board may demand such security as it considers necessary from any of its employees but the amount of security so demanded shall not exceed the amount of cash likely to be handled by the employees.(ii)The rules laid down in the General Financial Rules of the Government shall be followed mutatis mutandis in matters relating to security deposits. For this purpose the expression 'State Government' or 'Head of Department' where such occurs in the said rules shall mean the 'Board' and the expression 'Government Servant' wherever it occurs shall mean the 'Employees of the Board.'
