Section 32(9) in The Jharkhand Civil Service (Executive Branch) & Jharkhand Junior Civil Services (Recruitment) Rules, 2001
(9)Extension service for agricultural and rural development.[Appendix 'E'] [Inserted by Notification No. A/106, dated 5.1.1957.]Form of Bond to be Executed by Sub-Deputy Collectors on ProbationKnow all men by these present that we (1)..............................son of.........................resident of....................... ... (2)....................... son of..........................resident of..........................and (3)........................son of.........................., resident of................... are jointly and severally held and the firmly bound unto the Governor of Jharkhand in the penal sum of Rs. 4,000/- or a sum equal to the amount received by the above bounden (1) as pay and allowances during the period of his probation as a Sub-Deputy Collector whichever is less to be paid to the Governor of Jharkhand, successor or assigns or his or their certain attorney or attorneys for which payment well and truly to be made we bind ourselves, our heirs, executors, administrators and representatives jointly and every two of us bind ourselves, our heirs, executors, administrators and representatives jointly and each of binds himself, his heirs, executors, administrators and representatives severally firmly by these presents sealed with our seals dated this............................day of...........................20 .Whereas the above bounded (name of (1) has been appointed by the Government of Jharkhand to be a Sub-Deputy Collector on probation.Now, the condition of the above written bond is such that if in the event of the above bounded (name of (1) voluntarily resigning the service during the period of probation or within five years thereafter on any ground other than that of ill health certified by a duly constituted medical board he shall forthwith pay to the Governor of Jharkhand Rs. 4,000/- or a sum equal to the amount received by him as pay and allowances during the period of probation whichever is less.Note. - In case of a probationer who holds substantive appointment under Government, pay and allowances mean extra amounts drawn as probationer.Then the above written bond shall be void and of no effect. Otherwise it shall be and remain in full force and virtue.Signed, sealed and delivered by the above bounded in the presence of-Signed, sealed and delivered by the above bounded in the presence of-Signed, sealed and delivered by the above bounded in the presence of-
