Section 664(2) in Criminal Courts - Rules and Orders
(2)the head copyist shall furnish security for a sum to be fixed by the District Magistrate. The sum to be fixed should not be less than 25 per cent in excess of the maximum cash balance fixed under sub-rule (1). Similarly the peon in the copying section at head-quarters shall furnish personal security for Rs. 50 with one surety for the same amount:Provided that when a permanent peon is not available the Commissioner of the division may exempt from the operation of this order a temporary peon who is unable to furnish the required security.
