Section 223 in Bihar Board's Miscellaneous Rules, 1958
223. Obligation of officers to report change in the status of their securities.
- It is obligatory on all officers on whose behalf security bonds are furnished under this Chapter to report without loss of time any change in the status of their sureties which is calculated to render their security invalid or insufficient. Apart from any special inquiries which may be made upon receipt of such information the solvency of the sureties should be verified at intervals of three years by responsible officers under the Collector's orders, but the necessary enquiries should not be of an inquisitorial nature. The result of the verification should be noted in Register No. 73-Securities of ministerial and non-gazetted officers.
