Section 155 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
155.
The employees of the Board shall be eligible for medical reimbursement and for grant of advances as are granted by the State Government to its employees to the same extent to which the Government servants of similar grades are eligible to such re-imbursement or advances :[Provided that the permanent employees of the Board shall be eligible for grant of House Building Advance after completion of 10 years; continuous service in the Board. Other conditions for grant of Advance will be the same as may be prescribed by the State Government for their employees from time-to-time] [Inserted by Notification No. Mt-1-27-75, dated 7-2-1975.].
