Section 15(2) in The Orissa Government Securities Rules, 1938
(2)The Bank may direct that such indemnity bond shall be executed by the applicant alone or by the applicant and one or two sureties as it may think fit, or that in lieu of furnishing personal sureties the applicant shall furnish-collateral security in the shape of Government securities including those issued by the Central Government to be deposited with the office of the Bank at Calcutta for such amount and period as it may think fit.(b)Rules relating to Treasury Bills
