FIDELITY BOND BY AN ASSISTANT CASHIER OF A BANK FOR FAITHFUL DISCHARGE OF DUTIES
KNOW ALL MEN by these presents; etc.
WHEREAS, on the _______________ day of ________, 20_____, the aforesaid _________ was appointed assistant cashier of the ______ Bank, at __________, and by virture thereof is authorized to do and perform the duties generally appertaining to the office and position of assistant cashier in such bank, as well also as to do and perform any other clerical work and other business pertaining to the running, management, and conduct of the business of said bank which, by the direction of the officers of the said bank may have been, or may hereafter be entrusted to him, the said _____________.
NOW, therefore, the condition of this obligation is such that if the said __________ shall honestly, faithfully, and efficiently, discharge the duties of such position under his present or subsequent appointment thereto, and make true, just, and accurate account for all moneys, property, papers, or assets, of any kind or description which may come into his hands, possession, control, or discharge as such, as long as he may be connected with the said bank then and in such event this obligation to be null and void; otherwise to be and remain in full force and effect.
lN WITNESS etc.
