Section 17 in M.P. Panchayat Services (Conduct) Rules, 1998
17. Insolvency and habitual indebtedness.
- A Panchayat Servant shall not manage his private affairs as to avoid habitual indebtedness or insolvency. A Panchayat Servant against whom a 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 Chief Executive Officer.Note. - The burden of proving that the insolvency or indebtedness and the result of circumstances which, with the exercise or ordinarily diligence the Panchayat Servant could not have foreseen or over which he had no control, and had not proceeded from extravagant or dissipated habits, shall be upon Panchayat Servant.
