Section 18(2) in The Orissa Government Securities Rules, 1938
(2)The indemnity bond referred to in Sub-rule (1) above shall be for twice the value of the treasury bill. The Bank may direct that such indemnity bond shall be executed by the applicant alone or by the applicant and one or two sureties or that in lieu of furnishing sureties the applicant shall deposit with the office of the Bank at Calcutta collateral security in the shape of Government securities including those issued by the Central Government for such amount and period as it may think fit.(c)General
