FIDELITY BOND BY EMPLOYEE

 

KNOW ALL MEN by these presents; etc.

Whereas, the above-bounden ______________ (principal) has been employed by the said _______________ (oblige) 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 __________ (oblige) and shall assume and pay all loss which the said _____________ (oblige) may sustain or incur through any act, neglect misconduct, or default said __________ principal, then this obligation shall be void, etc.