Bond given to an Employer for Faithful Discharge of Duties by the Employee.

Let It Be Known To All that we Mr.............s/o............r/o ..............(hereafter called the employee) and Mr.............s/o.............r/o..............(hereinafter called the surety) bind ourselves to Messrs...............(hereinafter called the employer) in the amount of Rs.........payable to the said employer or his heirs, representatives or assigns, for which payment we bind ourselves and each of us, our and each or our heirs, executors and administrators, jointly and severally, on this......day of............

Sd/-.................(Employee) in presence of ..............(witnesses)

Now this Bond of security witnesses as following:

1. That the employer has agreed to employ the aforesaid employee as an..........in the aforesaid firm........in consideration of the aforesaid employee and the surety executing this bond in the sum of Rupees..............and subject to such other condition as are prescribed hereunder and for the due discharge of his duties as the day..............by the employee.

Now this bond has been executed with the condition that if the said employee discharge his duties faithfully for the benefit of the aforesaid employer then the above written bond shall be void and ineffective otherwise it shall have full force.

Witnesses:

1………………

                                                                                            Sd/-…………..

                                                                                            (Employee)

2…………………

                                                                                            Sd/-…………..

                                                                                           (Surety) .