Section 14 in The M.P. Housing Board Regulations, 1977
14. AND FURTHER it shall be lawful for the Board to retain the said security for a space of six calendar months from the date of the employee either ceasing to be in the service of the Board or if he is permanently transferred to a post in the Board in which security is not stipulated subject to such claim as shall or may arise thereupon for or by reason or on account of such default, prosecution and conviction as aforesaid.
