Section 186 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
186.
The Fund shall from time-to-time be invested in such securities of the Government or in such other securities including the fixed deposits in a bank as may be approved. The account of the fund shall be kept in the form approved by the Executive Committee.Declaration Form Under Regulation 183I........., a servant of the Board of Secondary Education, Madhya Pradesh, do hereby declare in the presence of the persons named below that on my death the amount standing to my credit in the Board Provident Fund shall be paid to-(1)Full Name -Relationship and address -(2)Full Name -Relationship and address -(3)Full Name -Relationship and address in the ratio of-(1)Full Name -Signature, designation and address(2)Full Name -Signature and designation of the depositorBhopal.The......... 19
