Section 381(27) in High Court of Chhattisgarh Rules, 2005
(27)Two common sureties to the bond required. - In all cases of letters of administration save and except under section 241, Indian Succession Act, 1925, unless the deceased is a Hindu, Mohammadan, Buddhist, Sikh or Jain and in case of succession certificates which in the opinion of the Court fall under sub-sections (3) and (4) of section 373, two common sureties are required to the administration bond in each case shall, unless otherwise ordered by the Court, be given in double the amount of the property for which the grant is to be made. The bond shall be given to and in the name of the Chief Justice, and shall be, as nearly as possible, in the prescribed format.
