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State of Madhya Pradesh - Section

Section 187 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

187. [ [Substituted by Mt.1-52-76, dated 3-4-1976.]

All employees of the Board except persons paid from contingencies appointed in the Service of the Board, shall, as conditions of their service, become depositors in the non-contributory Provident Fund for temporary Board Servants, which shall be established from such date as may be fixed by the Executive Committee of the Board].