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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Haryana - Subsection

Section 39(1) in Haryana Municipal Business Bye-laws 1981

(1)An employee of the committee shall, if entrusted with the receipt, disbursement or custody of money or property of the committee, be required to furnish security as follows :-
      Rs.
1. Executive Officer ... 2,000
2. Secretary, Municipal Medical Officer of Health and MunicipalEngineer ... 1,000
3. Superintendent, Accountants, Chief Sanitary Inspector,Assistant Municipal Engineer and Veterinary Assistant ... 500
4. Cashier ... 5,000
5. Any other employee entrusted with the receipt, disbursement orcustody of money or property of the committee ... 200
In exceptional cases, the Committee may allow payment of the requisite security in monthly instalments not exceeding twenty per cent of the salary of the employee concerned.