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

Know All Men By These Presents that we, AB, son of................(hereinafter called the employee) and CD son of.........of........(hereinafter called the surety) are bound to Messes...........(hereinafter called the employers), in the sum of Rs.........to be paid to the said employers, or their representatives, or assigns, for which payment we bind ourselves, and each of us, or and each of our heirs, executors and administrators, and severally, by these present.

Dated this...........day of...........2000.

(Signed) AB, in the presence of ...........s/o..........of............

(Signed) CD, in the presence of............s/o..........of..............

WHEREAS the above named employers have agreed to take the above bounden employees into their service as an accountant in consideration of the said employee and the said surety entering into a bond in the sum of Rs..........hereinbefore mentioned and subject to such terms and conditions as are hereinafter mentioned, for the due and faithful discharge of his duties as an accountant by the said employee.

Now the condition of the above written bond is such, that if the said AB shall duly and faithfully discharge his said duties, or the said employee and the said surety shall at all times hereinafter keep the said employers or their assigns indemnified against all such losses, expenses and damages as the said employers or their assigns may incur by virtue of their having taken the said employee into their service, or as may result from, or be due to any act of mismanagement, neglect, default or embezzlement of or by the said employee, during the period of his employment or otherwise, then, the above written bond shall be void, otherwise the same shall remain in full force.

(Sd.) AB in the presence of ..........s/o...........of..........

(Sd.) CD in the presence of...........s/o...........of...........