Section 284 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
284. Acceptance of Guarantee Societies as Sureties
[**] [H.C. Dis. No. 68 of 1927]: - (1) Notwithstanding anything in the foregoing rules, in all cases in which a Court requires a party to a proceeding to execute a bond with one or more sureties as guarantee society duly approved by the High Court may be accepted as surety upon its joining in a bond with the person ordered to give security.Note: - In cases where specific form of surety bonds are not prescribed, Courts are at liberty to adopt Form No. 8 and 5 in Appendix III-E and F respectively of Part II, Vol. II, with such variation as will suit the circumstances of the case. (H.C. Dis. 68 of 1927).(2)The High Court, may from time to time, after such inquiry as it deems sufficient and subject to such conditions as it may deem fit to impose by a notification in the gazette, declare the names of the guarantee societies together with the names of their duly authorised agents, if any, qualified to join in a bond within the meaning of the above sub-rule. The High Court may also for sufficient cause remove from the approved list the name of any such guarantee society or of any agent of any such guarantee society.
