BOND BY A TRAINEE (IF MINOR, BY HIS GUARDIAN) WITH SURETIES

That ..................etc. (or............ guardian of ...........), ............. etc., (surety No. 1) and ............., etc., (surety No. 2) bind ourselves jointly and severally to the Governor of ...................(hereinafter called “the Government”) for payment to the Government of the sum of Rs............................... at.......................................

WHEREAS the above named bounden AB has under the order notification dated ................... been selected to get training for in ...................

WHEREAS by a deed of Agreement dated ................... executed between the Government and the said bounden ............... (or, his guardian ................) the Government has agreed to bear all the expenses in relation to the said training including the passage of the said ................... at ................... for and to make certain payment to the said ................ on the terms and conditions therein specified.

AND, WHEREAS for the purpose of securing and indemnifying the Government against all losses and damages which the Government may suffer by reason of the said ........... making default in the observance and performance of any covenant on his part to be performed and contained in the said Agreement and in consideration of the expenses to be incurred on the said training and payments thereof to be made to the said ............., it has been agreed that the said sureties (............ and ..............) should execute the above given bond subject to the condition hereinafter contained.

Now, the condition of the above written bond is that if the said .............. (or, the said ................his guardian) shall duly and faithfully observe all these stipulations and conditions on his part to be observed and performed and contained in the aforesaid Agreement dated …………. then the above written bond or stipulation shall be void otherwise the same shall remain in full force.

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Signed, etc.