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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(4) in The M.P. Housing Board Regulations, 1977

(4)Board's contribution. - The Board may on an application from the committee sanction an annual contribution not exceeding Rs. 500 (Rupees five hundred only) to each of the Housing Divisions every year towards welfare and recreation activities of the staff, provided that atleast fifty percent of the sanctioned, amount had been contributed by the staff during the previous financial year. If the contribution of the staff falls short of fifty percent of the Board's contribution, the Board's contribution shall be reduced proportionately.