Section 59(2) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(2)When an employee is adjudged or declared an insolvent or when one moiety of the Salary of such employee is constantly being attached, has been continuously under attachments for a period exceeding two years or is attached for a sum which, in ordinary circumstances, can not be repaid within a period of two years, he will be considered liable to dismissal.
