FIDELITY BOND BY SURETY COMPANY TO AN EMPLOYER AGAINST EMPLOYEE’S PERFORMANCE OF DUTY
NOW, THEREFORE, in consideration of a premium for the period from......... day of ___________, 20____, to ______ day of ______, 20 _____ at ______ o’clock noon, it is hereby agreed that, subject to the conditions set forth in this bond, the ________ Fidelity & Guaranty Company, a body corporate, hereinafter called the “Surety”, shall, within three months next after proof of loss as hereinafter set forth, reimburse the employer of money, securities, or other personal property in the possession of the employee, or for the possession of which he is responsible, by any act or acts of fraud or dishonesty committed by the employee in the performance of the duties of the office or position in the service of said employer as aforementioned, and occurring during the continuance of this bond and discovered and notified to the surety within _______ months after the expiration or cancellation of this bond, or within _______ after the death, resignation, or removal of the employee, prior to the expiration or cancellation of this bond.
