Section 27(3) in Dakshin Bihar Gramin Bank (Officers and Employees) Service Regulations, 2010
(3)An officer or employee who is in debt shall furnish to the Competent Authority a signed statement of his position half yearly on the 30th June and 31st December and shall indicate in the statement the steps he is taking to rectify his position.Explanation : For the purposes of this sub-regulation, an officer or employee shall deemed to be in debt;(i)if his total liabilities, exclusive of those, which are fully secured, exceed his substantive pay for twelve months;(ii)unable to liquidate his debts within a reasonable time if it appears, having regard to his personal resources and unavoidable current expenses, that he shall not cease to be in debt within a period of two years.
