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State of Gujarat - Section

Section 15 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

15. Insolvency and habitual indebtedness.

- A Court employee shall so manage his private affairs as to avoid habitual indebtedness of insolvency. A Court employee, who becomes the subject of a legal proceedings for insolvency shall forthwith report the full facts thereof to the Registrar General.