Section 101 in Bihar Board's Miscellaneous Rules, 1958
101. Insolvency of ministerial officers.
- All heads of officers having establishments in the pay of Government should make their subordinates distinctly understand that all public servants arrested for debt or having recourse to the Insolvent Court will be deemed to have forfeited their appointments unless it can be shown that their embarrassments have been the result of unforeseen misfortunes, or of circumstances over which they could exercise no control, and have not proceeded from dissipated or extravagant habits.The same principle will apply in the case of officers whose salary is constantly under attachment for debt. All heads of departments and gazetted heads of offices are authorized to pass final orders, subject to appeal to Government, in the case of serious indebtedness and insolvency of non-gazetted officers subordinate to them.
