BOND BY TWO OR MORE SURETIES FOR THE FAITHFUL SERVICE OF AN EMPLOYEE DURING PERIOD OF EMPLOYMENT
[Alternative Form]
BY THIS BOND we ___________________________ (insert the names and addresses, etc., of sureties) hereby bind ourselves jointly or jointly and severally to _________________________________(insert the name(s) and address(es), etc., of employer(s)) for the payment to him or them of the sum of Rs. __________.
Sealed with our seals this ________ day of _________.
WHEREAS the above-named employer(s) has or have taken into his or their service employee of (address, etc.) as (describe employment) and the said employee has agreed to obtain two (respectable persons to become) sureties for his duly accounting to the said employer(s) and for his faithful and honest conduct during his service as (describe employment) (or in whatsoever capacity) with the said employer(s).
AND WHEREAS the said (sureties) have at the request of the said employee agreed to become such sureties and have for that purpose executed the above- written obligation.
NOW THE ABOVE-WRITTEN BOND is conditioned to be void in case the said employee shall from time to time and at all times hereafter well and satisfactorily account for and pay over and deliver to the said employer or to his personal representatives or employers or to any of them or to the survivors or survivor of them or other the person or persons who shall or may become partner or partners with them or any of them or the personal representatives of any such person or persons all monies and securities for money goods and effects whatsoever which the said employee shall receive for the use of the said employer or employers or any of them or WHICH SHALL AT ANY TIME OR TIMES BE ENTRUSTED TO THE CARE OF THE SAID employee by the said employer or employers or any of them or by the customers clients or correspondents of the said employer or employers or any or them to whom the said employer or employers of any of them is or are shall or may be liable or accountable and shall not at any time during the said period of service embezzle make away with or in any way convert to his own use appropriate deface or wilfully alter or obliterate any of the monies securities goods effects or documents or any kind whatever of the said employer or employers or any of them or of the customers clients or correspondents of the said employer or employers or any of them or of any person whatsoever to whom he or they or any of them is or are or shall or may become liable or accountable otherwise the same shall remain in full force and effect.
Signed etc.
[Signatures and seals of sureties]
