Section 14 in The Orissa Khadi and Village Industries Board Regulations, 1960
14. Security.
- The Board shall demand such security, as it may consider necessary, from any employee of the Board, but the amount of the security so demanded shall not exceed the amount of cash as handled by the employee.The rules laid down in the Orissa General Financial Rules Volume I, in this behalf shall be followed mutatis mutandis in matters relating to security deposit. For this purpose, the words "State Government", "Government servant" and "Head of Department" wherever they occur shall mean "the Board", "the employees of the Board" and "the President" respectively.
