(2)Under the provisions of Rule 3.5 of the Punjab Subsidiary Treasury Rules regarding security deposits cashiers, storekeepers, sub storekeepers, clerks, temporary subordinates and other classes of establishment entrusted with the receipt and custody of cash or stores or who are required to handle money, shall be required to furnish security, the amount being regulated with reference to the amount of cash (or stores) which is in the hands of the individuals from time to time or according to the circumstances and local conditions. The amount of security shall not, in any case, be less than 10% of the maximum amount of cash that is likely to be in the hands of such Government servants.
