Section 60(1) in Presidency-Towns Insolvency Act, 1909
(1)Where an insolvent is an officer of 1 the Indian Army or Navy], or an officer or clerk or otherwise employed or engaged in the civil service of the Government, the official assignee shall receive for distribution amongst the creditors so much of the insolvent' s pay or salary liable to attachment in execution of a decree as the Court may direct.
