SURETY BOND FOR FIDELITY OF A CASHIER

 

BY THIS BOND we ____________________ (insert the name, address etc. of cashier) and ___________________________ (insert the name, address etc. of surety) hereby jointly and severally bind ourselves to (obligee) of (address, etc.) for the payment to him of Rs. ___________.

Sealed with our respective seals this ________ day of __________.

WHEREAS the said (Cashier) has engaged himself and been received into the service of the said (obligee) as his cashier for his business or profession from the date of this bond during such time as the said parties shall mutually agree at the yearly salary of Rs. ___________ to be paid by the said (obligee) to the said cashier by equal quarterly payments on the (days of payment) the first quarterly payment to be made on the ________ day of __________.

AND WHEREAS at the request of the said (obligee) and of the said cashier the said (surety) has agreed to concur in and give the above-written bond by way of security for the honest and faithful discharge of the duties of the said cashier as such cashier as aforesaid and for the purpose of indemnifying the said (obligee) his personal representatives and assigns from any losses damages or expenses that may be occasioned to him or them by reason of any default neglect of duty or unauthorised act on the part of the said cashier during his employment as such cashier or assistant as aforesaid.

NOW THE ABOVE-WRITTEN OBLIGATION is conditioned to be void should be said cashier and the said surety or their respective personal representatives or some one of them from time to time and at all times hereafter fulfil observe and do all that is required and prescribed by and in the following paragraphs hereof that is to say:

1. Whenever hereafter required by the said (obligee) his personal representatives or assigns shall well and truly account for all such monies as shall come into the hands of the said Cashier as also for all valuable securities, deeds writings evidences documents property and effects which may at any time come into his possession or be in his custody or power as such cashier as aforesaid.
2. From time to time and at all times whenever hereafter required by the said (obligee) his personal representatives or assigns shall pay over to him or them all such sums of money as on any account shall appear to be due from the said cashier to the said obligee.
3. Shall. well and sufficiently protext save harmless and keep indemnified the said (obligee) his personal representatives and assigns against all manner of embezzlement misappropriation misapplication and conversion by the said cashier of any monies securities goods materials or effects belonging to the said obligee his personal representatives or assigns or to any suitor or client of the said obligee and also against the carrying away detention destruction obliteration defacement or cancellation of any deeds writings evidences documents instru- ments books or papers of every or any description whatsoever belonging to the said obligee or to any of his clients or suitors without the direction and authority of the said obligee or some person duly authorised by him.
4. The said cashier shall truly and faithfully in all things serve the said obligee as such cashier in his said business or profession as aforesaid.

Signed etc.

[Signatures & seals of cashier and surety]