Section 182 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
182.
(1)In the case of illness of a depositor or any member of his family or in such other cases as may be specified by rules made by it in this behalf under Regulation 9, the Executive Committee may advance to the depositor a sum not exceeding on-fourth of the sum to his credit at the time, subject to such conditions regarding repayment as the Executive Committee may deem fit to impose.(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.
