Section 7(5) in The M.P. Housing Board Regulations, 1977
(5)A security deposit from a Board's servant shall be retained at least for six months from the date when he vacates his post, but the security bond shall be retained permanently or until it is certain that there is no further necessity for keeping it. While returning any security deposit, Iris acknowledgement shall be obtained duly signed and witnessed. When an interest bearing security is returned or re-transferred, the acknowledgement shall set forth full particulars of the security.
