Section 383(6) in High Court of Chhattisgarh Rules, 2005
(6)Every guardian appointed or declared by the Court, except when he is the Collector of the district, shall ordinarily be required to give a bond, with or without a surety or sureties, as the Court may think fit to direct, for a sum not less than the total estimated value of the move able property and three year's profits of the whole estate. Such bonds shall be in Form D prescribed, with such variations as the circumstances of each case may require.
