Report No. 26

62. Appropriation of portion of pay or other income to creditors.-(1) Where an insolvent is a person belonging to the armed forces of the Union or a servant of the Government or of a railway company or local authority, 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.

(2) Where an insolvent is in the receipt of a salary or income other than as aforesaid, the court may, at any time after adjudication and from time to time, make such order as it thinks just for the payment to the Official Assignee, for distribution among the creditors, of so much of such salary or income as may be liable to attachment in execution of a decree, or of any portion thereof.

[New] [Cf. section 60, P.T.A.] [Cf. section 60(1), proviso 51(i), C.P.C. See also section English Act.]