Section 35 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
35. Employees in debt.
- (l) When an employee of the Corporation is adjudged or declared an insolvent or when a moiety of the salary of such employee has been attached frequently or has been continuously under attachment for a period exceeding two years, or, is attached for a sum which in ordinary circumstances having regard to his personal resources and unavoidable current expenses cannot be repaid within a period of 2 years, he shall be liable to dismissal.(2)In such cases the Managing Director shall report the matter to the Board.(3)Where a moiety of an employee's salary is attached, the report shall show what is the proportion of his debts to the salary how far they detract from the debtor's efficiency as an employee of the Corporation; whether debtor's position is irretrievable, whether in the circumstances of the case it is desirable to retain him in the post occupied by him at the time when the matter is brought to notice or in any other post in the Corporation.(4)In every case under the Regulation the burden of proving that the insolvency or indebtedness is the result of circumstances which with the exercise of ordinary diligence the debtor could not have foreseen or over which he had no control, and has nor proceeded from extravagant or dissipated habits, shall be upon the debtor.(5)Notwithstanding anything contained in the preceding Sub-Regulation of this Regulation, the Managing Director may, at any time, call for a statement of his debts from any employee and after considering the facts and explanations, he may, with the previous approval of the Board and after giving sufficient notice in that behalf, terminate the services of such employee.
