Section 37 in Rajasthan Muslim Wakf Regulations, 1964
37. Security.
(1)The Board may demand such security as it considers necessary from any of its employees but the amount of security so demanded shall not exceed the amount of cash likely to be handled by the employee.(2)The rules laid down in the State General Financial Rules in this behalf shall be followed mutatis mutandis in matters relating to security deposit. For this purpose the expression "State Government" or "Head of Department" wherever it occurs in the said rules shall mean the Board and the expression 'Government servant' wherever it occurs thereunder shall mean the employee of the Board,
