Section 18 in The M.P. Civil Services (Conduct) Rules, 1965
18. Insolvency and habitual indebtedness.
- A Government servant shall so manage his private affairs as to avoid habitual indebtedness or insolvency. A Government servant against whom any legal proceeding is instituted for the recovery of any debt due from him or for adjudging him as an insolvent forthwith report the full facts of the legal proceeding to the Government.
