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State of Bihar - Section

Section 210 in Bihar Board's Miscellaneous Rules, 1958

210. Date of security bond and names of sureties to appear in Register 30.

- The dates of security bonds for peons and the names of sureties should always be noted in the "remarks" column of "Register 30-peons' and the Nazir should test the entries once in two years and note the result with the date in the same column of the register. If the security bond is invalid the Nazir should bring the fact to the notice of the Collector for the execution of a fresh bond.