FIDELITY BOND BY CASHIER OF AN ORGANISATION WITH SURETIES

 

KNOW ALL MEN by these presents; etc.

WHEREAS, the above-named Company has agreed to take the above- bounden principal into its employ as cashier, upon the said [principal] and the above-bounden sureties entering into a bond in the above-mentioned sum of Rs. ____________ (Rupees ____________), with such condition as is hereunder written for the faithful discharge by the said [principal] of his duties as cashier:

NOW, the condition of the above-written bond is such that, if the said [principal] shall faithfully discharge his duties as such cashier as aforesaid, or if the said [principal] and sureties or either of them, their or either of their heirs, executors, or administrators, shall at all times hereafter keep indemnified the said company and its assigns against all losses, costs, damages and expenses, which the said company or its assigns may pay, sustain, or be put unto by reason of its taking the said [principal] into its employ, or by reason of any act, embezzlement, mismanagement neglect, or default of or by the said [principal] while in the employ of the said corporation or otherwise, then, in either of the said cases, the above written bond shall be void; otherwise the same shall remain in full force and effect.

IN WITNESS WHEREOF, etc.