Section 20 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
20. Security to be furnished in certain cases. - (a) Security shall be taken from the members of the establishment specified below for amount not being less than that indicated against each:
(i)Store keepers and clerks - Rs.500.(ii)Bill collectors, warrant officers and tractor drivers - Rs.750.(b)The Security compensatory allowance shall be paid only to those who tender their security deposit in cash; the security deposit received in other forms like bank guarantees, N.S.C., N.D.C. bond, etc., need not be accepted and the security compensatory allowance be allowed at the rates prescribed from the date on which full amount of security deposit is, obtained in cash.
