FIDELITY BOND BY EMPLOYEE

 

[Short proforma]

KNOW ALL MEN by these presents; etc.

Whereas, the above-bounden _____________ [principal] has been employed by the said _____________  [obligee] in the capacity of __________.

Now, if the said ______________ [principal] shall well, honestly, and faithfully perform and discharge his duty as such ____________, and shall account for all money and property which may come into his possession or under his control, and shall pay and deliver the same as required or directed by the said _____________  [obligee] and shall assume and pay all loss which the said _______________  [obligee] may sustain or incur through any act, neglect misconduct, or default of said ___________ principal, then this obligation shall be void, etc.