Section 17(3) in Gujarat Civil Services (Conduct) Rules, 1971
(3)When a Government servant is adjudged or declared an insolvent or when a moiety of the salary of such Government servant is constantly being attached, or has been continuously under attachment for a period exceeding two years or is attached for a sum, which in ordinary circumstances cannot be repaid within a period of two years, he shall be liable to be removed from services.
