Section 20 in Rajasthan Civil Services (Conduct) Rules, 1971
20. Insolvency and habitual indebtedness.
- [(1)] [Inserted by Notification No. G.S.R. 102, dated 3.3.2008.] A Government servant shall avoid habitual indebtedness.(2)When a Government servant is adjudged or declared an insolvent or when one moiety of the salary of such Government servant is constantly being attached, 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 period of two years, he will be considered liable to dismissal.(3)When such Government servant is not liable to dismissal otherwise than by or with the sanction of the Government, the matter must, if he is declared insolvent, and may, if a moiety of his salary is attached, be reported to Government.(4)In the case of any other Government servant, the matter should be reported to the Head of the Office or department in which he is employed.(5)When a moiety of an officer's salary is attached, the report should show what is the proportion of the debts to the salary; how far they detract from the debtor's efficiency as a Government servant; whether the debtor's position irretrievable and whether, in the circumstances of the case, it is desirable to remain him in the post occupied by him when the matter was brought to notice or in any post under the Government.(6)In every case under this rule, the burden of proving that the insolvency or indebtedness is the result of circumstances which, with the exercise of ordinary diligence, the debtor could no have foreseen or over which he had [over which he had] [Substituted 'not' by Notification No. G.S.R. 102, dated 3.3.2008.] [no] [Substituted 'control' by Notification No. G.S.R. 102, dated 3.3.2008.], and has not proceeded from extravagant or dissipated habits will be upon the debtor.
