Section 208 in Bihar Board's Miscellaneous Rules, 1958
208. All officers handling public money to give security.
- Every officer through whose hands public money passes is to furnish security, which should, as a rule, be 10 per cent in excess of the maximum amount likely to be in his custody at one time. He shall also furnish two sureties.Special cases. - In special cases in which the application of this rule would cause hardship, and where the amount of money under the officer's control cannot be diminished by administrative arrangements, the Commissioners are authorised, for reasons to be recorded in each case, to reduce the amount of security as far as they think necessary but where the amount which would otherwise be required as security does not exceed Rs. 100, this power of the Commissioner to reduce such amount may be exercised by the Collector with the same limitations.The guarantee bonds referred to in Rule 222 below may also be accepted in lieu of cash if the pay of the officer is Rs. 70 or under and the security required from him does not exceed Rs. 300.
