Section 58 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
58. Rent to be recovered from deduction from salary or wages in certain cases.
(1)Subject to the provisions of Section 55 any person who is an employee of the Central or State Government or a local authority or a private employer and who has been allotted any Board premises may execute an agreement in favour of the Board providing that the Central or State Government or the local authority or the private employer, as the case may be, under or by whom he is employed shall be competent to deduct from the salary or wages payable to him such amount as may be specified in the agreement and to pay the amount so deducted to the Board in satisfaction of the rent due by him in respect of the Board premises allotted to him.(2)On the execution of such agreement, the Central or State Government or local authority or private employer, as the case may be, shall, if so required by the Board by requisition in writing, make the deduction of the amount specified in the requisition in accordance with the agreement and pay the amount so deducted to the Board.
