(a)All police officers arrested for debt, or having recourse to the Insolvency Court, shall be deemed to have forfeited their appointments unless it can be shown that their embarrassments have been the result of unforeseen misfortunes, or of circumstances over which they could exercise no control, and have not proceeded from dissipated or extravagant habits. Every case in which a servant of the Crown is arrested for debt, or resorts to the Insolvency Court, shall invariably be reported through the Deputy Inspectors-General for the information of the Inspector-General, with a copy of the schedule filed in the Insolvency Court when recourse is had to that Court.(b)The extent to which a Civil Court may direct the attachment of the salary of an officer is laid down in section 60 of the Code of Civil Procedure, 1908.
