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State of Odisha - Section

Section 20 in The Orissa Government Servants' Conduct Rules, 1959

20. Insolvency and habitual indebtedness.

- A Government servant shall so manage his private affairs as to avoid habitual indebtedness or insolvency. A Government servant, who becomes the subject of a legal proceeding for insolvency, shall forthwith report the full facts to the Government.