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State of Bihar - Section

Section 211 in Bihar Board's Miscellaneous Rules, 1958

211. Amount of security general principle.

- The general principle of fixing security at 10 per cent above the amount likely to be in their hand at one time, and not on the amount of their salaries, or at a fixed sum, applies to the following officers:-
Head Clerks of Sub-Divisional Officers. Stamp Clerk (where there is no treasurer).
Nazirsand other officers of theNazaratDepartment (except peons) through whose hands public moneypasses. Money-order agents and their sureties.
Tahsildars, who are not gazetted officers. Managers of estates which are the property of Government.
Concessions. - The Government allows to these officers the concession already granted to Public Works employees by Resolution No. 152-T.G. of the 29th September, 1894, namely, that the security of officers of 20 years' pensionable service or upwards may be diminished by a sum calculated on their monthly pay, multiplied by 25 with the proviso that the security shall in no case be diminished by more than one half.The acting incumbents of posts other than Sub-Divisional Head Clerks mentioned in this rule should be required to produce two respectable persons of known probity and wealth to stand as personal sureties for them.The forms of bond to be used under this rule are given in Appendices L, M and N.Note 1. - The concession allowed by this Rule is not to be extended to Head Clerks of Sub-Divisional Officers who are also sub-treasurers.Note 2. - Nazirs in certain districts are required to disburse the pay of establishments of District Officers. In fixing the amounts of their security under this rule the fact that they will have in their hands for short periods sums on account of the pay of the establishment in excess of the amount of their security, may be left out of consideration.Note 3. - In the case of acting incumbents of posts other than Sub-Divisional Head Clerks no bond need be taken where the acting period is limited to two months or less.