Section 18 in Bihar Government Servant's Conduct Rules, 1976
18. Insolvency and habitual indebtedness.
- A Government servant shall so manage his private affairs as to avoid habitual indebtedness or insolvency. A Government servant, who becomes the subject or a legal proceeding for the recovery of any debt due from him or for insolvency, shall forthwith report the full facts to the Government.Note.-The burden of proving that indebtedness or insolvency is the result of circumstances which, with the exercise of ordinary diligence, he could not have foreseen or even of which he has no control, and has not proceeded from extravagant or dissipated habit, shall be upon him.
