Section 1 in The (Indian) Civil Service (Bengal) Loans Prohibition Regulation, 1823
1. Preamble.
- Whereas by the existing Regulations all covenanted Civil Servants [* *] [The words 'of the Company' repealed by the A.L.O.], employed in the Judicial and Revenue Departments of the service, are prohibited from lending money, directly or indirectly, to pay proprietor or farmer of land, dependant talukdar, under farmer or raiyat, or their sureties; and whereas it is equally necessary to prohibit the public officers from borrowing money from persons subject to their official authority and influence, the following rules have been enacted by the Governor-General in-Council, and are to be in force from the date of their promulgation throughout the provinces immediately subject to this [Presidency.] [This includes the present State of Bihar.]
