FIDELITY BOND EXECUTED JOINTLY WITH TWO SURETIES FOR DUE PERFORMANCE OF DUTIES TO THE POST OF TREASURER
KNOW ALL MEN by these presents; etc.
That, we, ______________________________________ (insert the name and address) as principal, and _______________, and ______________ both of said ______________ as sureties are held and bound unto the ______________, a Company duly incorporated under the Companies Act, 1956, in the sum of Rs. ___________ (Rupees ____________), to the payment of which to the said Company, its successors or assigns, we hereby jointly and severally bind ourselves, our heirs, executors, and administrators.
WHEREAS, the said principal has been elected treasurer of the abovenamed Company for the period of one year from the _______ day of ________, and Whereas, the said principal may hereafter be re-elected to or continued in such office for a further period:
NOW, the condition of this obligation is such that, if the said principal shall at all times hereafter, so long as he shall continue in said office, both during the term for which he has been re-elected and during such further time as he may continue to hold said office, whether by re-election or otherwise, faithfully, honestly and diligently, perform and discharge all the duties of said office, and shall whenever required, duly and faithfully account to the said Company, its successors, or assigns for all moneys, goods, and property whatsoever, for or with which the said [principal] may be in anywise accountable or chargeable to said Company, and shall, when required, pay or deliver all such moneys, goods, and property to said Company, its successors and assigns, then this obligation shall be void; or otherwise the same shall remain in full force and effect.
[In Witness, etc.]
