- The adequacy of ail securities shall be examined every year between April and June 30 and a report made to the High Court in the prescribed form (Ret. 32) soon after the examination. When it appears to the District Judge that the value of a security has from any cause become insufficient, he shall call upon the official for whom such security was furnished to furnish adequate and sufficient security within a definite time and he shall in the mean time obtain a personal bond with sureties for the deficiency of his security. When there has been no mutation of ownership or sensible depreciation of the property pledged, it will be unnecessary to renew the security bond. A note of the result of the verification should be made in column No. 9 of the Register of secrets of public Accountants.
