Section 2 in The (Indian) Civil Service (Bengal) Loans Prohibition Regulation, 1823
2. Civil Servants prohibited from borrowing money from officers under their authority, etc. and from other persons officially accountable to them.
- First. - All Covenanted Civil Servants, in whatever department of the public service they may be employed, are henceforward, prohibited under pain of dismissal from office, from borrowing money from, or in any way incurring debt to, any [* *] ['Native' repealed by the A.L.O.] officer under their authority, or under the authority of any of their subordinate functionaries or from or to the known surety, agent, relation, connection or dependant of any such Native Officer, or from or to any person of whom such Native Officer may be known to be or to have been the servant, agent, surety or dependant.Second. - In like manner, and under the like penalty, all officers of Government, being covenanted Civil Servants, are henceforward prohibited from borrowing money from, or in any way incurring debt to, any manager, guardian, executor, amin, sazawal, gumasta, farmer, mutawalli or other person, who may in any way be officially accountable to them, or from and to the known surety, agent, relation, connection or dependant of such person.Third. - [* * *] [Repealed by Act 16 of 1874.]
