Section 182(2) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
(2)Subject to such conditions as may be specified by rules made by it in this behalf, the Executive Committee may advance a depositor to a sum not exceeding one half of the contribution payable by him to the Provident Fund in the financial year in which the sum is paid, to meet payment towards insurance policies approved by the Executive Committee. Except as otherwise specified in bye-laws such shall not be treated as repayable advance.
