Section 25 in The Orissa Government Securities Rules, 1938
25. Indemnity bonds.
- An indemnity bond taken on the issue of a renewed, converted, consolidated or sub-divided security shall be, as nearly as may be, in Form IX. It shall be for twice the amount of the security or securities, as the case may be, and shall be executed by the applicant alone or by the applicant and one or two sureties, as may be directed. The applicant may also be allowed to deposit, for such amount and period as may be considered fit, collateral security in the shape of Government securities including those issued by the Central Government instead of furnishing personal sureties.Special procedure in certain cases
