Section 224 in Bihar Board's Miscellaneous Rules, 1958
224. Security bond of officers transferred to other posts.
- When an officer is transferred to another appointment and it becomes necessary to demand a higher amount of security from him owing to the increased responsibilities of the new post, no fresh bond need be executed, but a memorandum (to be signed by the principal and his sureties) should be endorsed on the bond, giving particulars of the additional security and the manner in which it has or will be deposited. It should also be expressly stipulated that the terms of the bond with regard to the security originally deposited are to be applicable to the additional security.When any addition is made to a bond, it should be presented for fresh registration. The registering officer will make note on the copy of the original document kept in his office that it has been so modified. In the copy of the addition to be kept in the registration office, it will be noted that it is an additional made to the original document, the number and year of which should be mentioned :Provided that when any such officer is appointed to act in a higher post for a period of not more than three months, the security already deposited by him whether in the form of cash or Government promissory notes, or in the form of personal security as required by Rule 220 shall generally be deemed to be good and sufficient:Provided also that if an officer so appointed holds a post in which no security is demanded, he need not give security, if the period of his acting appointment does not exceed three months.
