Section 229 in Bihar Board's Miscellaneous Rules, 1958
229. Securities to be entrusted to the Reserve Bank of India for safe custody.
- Public securities lodged with Government officers as a guarantee for the due performance of official duties or as a pledge for the payment of revenue or rent must be sent to the Reserve Bank of India for safe custody unless Government directs otherwise in a particular case.[Vide note 1 to paragraph 101 of the Government Securities Manual, 1939 (third edition)].
