Section 22 in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
22. Insolvency and habitual indebtedness.
- An employee shall so manage his private affairs as to avoid habitual indebtedness or insolvency. an employee against whom any legal proceedings is instituted for the recovery of any debt due from him or for adjudging him as an insolvent, shall forthwith report the full facts of the legal proceedings to the prescribed authority.Note. - The burden of proving that the insolvency or indebtedness was the result of circumstances which, with the exercise of ordinary diligence, an employee could not have foreseen, or over which he had no control, and had not proceeded from extravagant or dissipated habits, shall be upon the employee.
