868. Insolvency and habitual indebtedness [§12, Act V, 1861].
- When a police officer is adjudged or declared an insolvent, or when as much of the salary of a police officer as is legally attachable at one time, is constantly being attached, has been continuously under attachment for a period of two years, or is attached for a sum which in ordinary circumstances cannot be repaid within a period of two years, he will be considered liable to dismissal. Superintendents shall bring to the notice of the Deputy Inspector-General and Inspector-General all such cases, and also the conduct of all officers who allow themselves to fall into embarrassed circumstances.When as much of the salary of a police officer as is legally attachable at one time is attached it shall.be specially ascertained -(i)what is the proportion of the debts to the salary and the extent to which they detract from the debtor's efficiency as a public servant;(ii)whether the debtor's position is irretrievable ;(iii)whether it is desirable under the circumstances of the case to retain him in the particular post he occupies, when the matter was brought to notice, or in any position under the Provincial Government.The report and schedule shall then be submitted to the Inspector-General through the Deputy Inspector-General for orders.
