Section 74(1) in The Central Government Account (Receipts and Payments) Rules, 1983
(1)When the pay of a Government servant is attached by any order of a Court of Law, it is the duty of the officer receiving the attachment order to see that the proper deduction is made in satisfaction of such order from the pay of the Government servant concerned, and to keep a record of such deductions in Form G.A.R. 22.
