Section 42(a) in Orissa State Financial Corporation (Staff) Regulations, 1975
(a)When an employee of the Corporation is adjudged or declared insolvent or when a moiety of the salary of such employee is constantly being attached or has been continuously under attachment for a period exceeding two years, or is attached for a sum which is ordinary circumstances having regard to his/her personal resources and unavoidable current expenses can not be repaid within a period of two years. He/she shall be liable to dismissal.
