Section 220 in Bihar Board's Miscellaneous Rules, 1958
220. Security from officers in-charge of public documents.
- Security bonds for good and honest conduct, in the sum of Rs. 1,500 should be taken from record-keepers and in the sum of Rs. 250 from the other officers named below, the amount being reduced, if desired, after 20 years pensionable service, as laid down in Rule 211:-Designation of OfficersAccountants (do not include Assistant Accountants).Assistant Record-keepers (including the ministerial officers referred to in the Record Manual).Head Clerks, except in the Registration Department.Librarians.Superintendents.Tauzinavises.Tauzi muharrirs.Clerks confidentially employed (whether a shorthand writer or otherwise) at the discretion of the Head of the Department or in the case of a clerk employed under a District Officer, at the discretion of the District Officer.Any officer may, if he prefers it, deposit security in cash or in Government promissory notes with a bond without sureties, in lieu of a security bond for the amount prescribed above.The forms of bond to be used under this rule are given in Appendices O, P and Q.
