Section 638(1) in The Orissa Estates Abolition Rules, 1952
(1)An Intermediary of any description resident in India is exempted from personal appearance if he draws his compensation through an agent who has executed a bond in the following form to refund over payments and produce a life certificate signed by a person authorised under Subsidiary Rule 636 to such certificates.Bond of IndemnityTo..............................In consideration of myself/ourselves/they being authorised as Per authority, dated the............to draw (in words) which amount represents the compensation payable to Shri ....................... the annuity holder and Intermediary of the................Estate, Serial No.........of the vesting order under Section 3 (1) of the Estates Abolition Act, dated the............during his absence from ......................... and being paid the said amount by ................... on the strength of said authority. l/We/they hereby agree to indemnity against all claims in respect of the said payment and engage to refund to .................on demand any over-payment that may subsequently be detected to have been made to me/them as his agent/ agents.Signature
