Section 17(2) in Gujarat Civil Services (Conduct) Rules, 1971
(2)Where a moiety of the salary of a Government servant is attached, the report shall show what is the proportion of his debts to the salary and whether the debtor's position is irretrievable so as to enable Government to consider whether in the circumstances of the case, these matters would detract from the debtor's efficiency as a Government servant and whether it is desirable to retain him in the post occupied by him at the time when the matter is brought to the notice of Government or in any other post under Government.
