Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MUNICIPALITIES (FURNISHING OF SECURITIES) RULES, 1965 CONTENTS 1. Title 2. Definitions 3. Security to be furnished 4. Temporary or officiating appointments 5. Relaxation in special cases 6. Nature of security 7. Offering sureties 8. Charges towards payment of stamp duty 9. Responsibilities of Appointing Authority 10. Changes in sureties to be intimated 11. Result of failure to give security 12. Refund of security deposit SCHEDULE 1 :- SCHEDULE KARNATAKA MUNICIPALITIES (FURNISHING OF SECURITIES) RULES, 1965 In exercise of the powers conferred by clause (d) of sub-section (2) of Section 323 of the Karnataka Municipalities Act, 1964 (Kamataka Act 22 of 1964), the Government of Karnataka hereby makes the following rules, the draft of the same having been published as required by sub-section (1) of Section 323 of the said Act in Notification No. PLM 17 MLR 65, dated 2nd June, 1965, published as GSR 547 in Part IV, Section 2-C(i) of the Karnataka Gazette, dated 10th June, 1965, namely. 1. Title :- These rules may be called the Karnataka Municipalities (Furnishing of Securities) Rules, 1965. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Act" means the Karnataka Municipalities Act, 1964 ; (b) "Form " means a form appended to these rules; (c) "Schedule" means a schedule appended to these rules; and (d) "Section" means a section of the Act. 3. Security to be furnished :- Every cashier, storekeeper, sub-storekeeper and any other municipal servant who is entrusted with the custody of municipal funds or stores shall be required to furnish security and to execute a security bond in Form I setting forth the conditions under which the Municipal Council holds the security. The amount of security to be furnished by each such servant shall be that specified in the schedule. 4. Temporary or officiating appointments :- An Officer or servant appointed in vacancies or posts, the duration of which exceeds one month but does not exceed six months, may be permitted to furnish a lower security than that required to be fixed by the Municipal Council provided that such security shall in no case be less than half the full amount. 5. Relaxation in special cases :- The Municipal Council shall be competent to waive the security in the case of permanent or quasi-permanent employees where the post is held for less than a month if it is satisfied that there is no risk involved. 6. Nature of security :- The Officer or servant required to furnish security may deposit the same in cash or in the form of Government securities or debentures or bonds of local bodies or other statutory bodies, or Government Savings Deposits, or Government of India , Savings Certificates or National Plan Bonds. 7. Offering sureties :- The Officer or servant who is required to furnish securities shall deposit the whole amount of security within one month after the date of appointment: Provided the Municipal Council may permit any Officer or servant who is bound to furnish such security to bind himself by two responsible sureties residing within the State, for the whole amount and agreeing to deposit the same by monthly deductions from his pay at 10 per cent of his pay. The surety bond shall be in Form II; the sureties offered in this behalf shall be persons other man those who are municipal employees or members of the employees' family. 8. Charges towards payment of stamp duty :- All charges towards payment of stamp duty for execution of security bonds shall be borne by the Officer or servant furnishing the security. 9. Responsibilities of Appointing Authority :- The Municipal Commissioner or Chief Officer shall be responsible for obtaining security from persons required to furnish the same and at the close of each calendar year he shall verify that the sureties are alive and solvent and wherever it is necessary call for a fresh security; in the case of sureties residing outside the municipality he shall obtain the information about the solvency of such surety from the Tahsildar of the Taluk or the Municipal Commissioner or Chief Officer of the Municipality in which he is residing. 10. Changes in sureties to be intimated :- Every Officer or servant bound to furnish security under these rules shall forthwith give intimation to the Municipal Commissioner or Chief Officer, as the case may be, of the death of any of his sureties to enable taking of fresh security. 11. Result of failure to give security :- Any Officer or servant failing to furnish security required by these rules for more than one month after he has been called upon to do so, shall be liable to forfeit his appointment. 12. Refund of security deposit :- The security deposit furnished by a Municipal Officer or servant shall be refunded as early as practicable after a period of six months from the date of his relinquishing the charge of the post; provided the Superior Officer of the Officer or servant is satisfied and certifies to the effect that no loss has been caused to the Municipal Council during the period the Officer or servant held the post. SCHEDULE 1 SCHEDULE (See Rule 3) SI. No. Post held Amount of security (in rupees) City Ml.Cl. Town Ml.Cl. 6. Revenue/ Tax Inspector Three hundred Two hundred 7. Market Sergeant Three hundred Two hundred 8. Clerks dealing in cash or with stores, in revenue, octroi, health, water or other sections Three hundred Two hundred 9. Gollar (Treasury Section) Three hundred Two hundred 10. Bill Collector Three hundred Two hundred 11. Bus stand sergeant Three hundred Two hundred 12. Drivers and Mechanics Three hundred Two hundred 13. Collection Mutsaddis Three hundred Two hundred 14. Avenue Inspectors Three hundred Two hundred 15. Octroi Manager Three hundred Two hundred 16. Octroi Peon Three hundred Two hundred 17. Pound Keeper Three hundred Two hundred 18 Assistant Market Sergeant Three hundred Two hundred 19. Toll-gate Peons Three hundred Two hundred 20. Any other Officer or servant entrusted with monetary transaction or handling of stores Three hundred Two hundred