Section 5 in The Indian Forest Service (Probation) Rules, 1968
5. Execution of agreement.
- A probationer shall on appointment to the Service execute an agreement in the form specified in the Schedule binding himself and one surety, jointly and severally, in the event of his failing to comply with any of the provisions of these rules to the satisfaction of the Central Government to refund any moneys paid to him consequent on his appointment as a probationer :Provided that the provisions of this rule shall not apply to probationer appointed to the Service in accordance with the Indian Forest Service (Appointment by Promotion) Regulations, 1966.
