Section 6 in The (Indian) Civil Service (Bengal) Loans Prohibition Regulation, 1823
6. Penalty for officers receiving new appointments, if indebted to individuals contrary to above rules, omitting to report.
- [* *] [The words 'in like manner,' repealed by Act 1 of 1903.] if any covenanted servant who may be hereafter appointed to any office, shall at the time of such appointment be indebted to any person with whom it would be illegal for him to contract a loan, while holding such office, it shall be incumbent on such servant, before entering on the duties of the office, to make known the circumstances to the [State] [Substituted by the Adaptation of Laws Order.] Government; and, failing to do so, he shall be subject to the same penalty as if the debt had been contracted subsequently to his being appointed to the said office.
