Section 59 in The Rajasthan Municipalities Accounts Rules, 1963
59. Security from employees.
- Every employee from whom it may be deemed expedient to require security, shall furnish a security of the amount and nature as provided in the rules under section 88(d) of the Act. A security bond in form 28 shall be executed on the proper stamp provided that a personal security with two sureties may be accepted. Securities shall be recorded in the register of deposits in form 29.
