(2)[ A Sessions Clerk who fails to furnish security as required by the preceding sub-rule shall not be allowed to hold that post and also other posts of equivalent status.Explanation. - Post of Suits clerk, Execution clerk, Appeals clerk and Readers of the Court of Judge Small Causes, Civil Judge and Munsif shall, for purposes of the rule, be deemed, to be in status equivalent to that of a Sessions Clerk.] [Inserted by Notification No. 78/VIII-b-205, dated 18-5-1961, published In U. P. Gazette, Part II, Dated 21-10-1961.]
