Section 181 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
181.
In the case of a board servant who is engaged for a term of years, and who with or without the permission of the authority that appointed him vacates his appointment before the completion of his first terms of service, it shall be within the discretion of the Executive Committee to withhold part or the whole of any sum or sums standing to his credit in the Fund that have been contributed by the Board and of any interest or other profit thereon.
