Section 85 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
85.
No part of person's salary or his Provident Fund shall be used by any institution for purposes of running the institution. The Provident Fund shall be deposited every month by the institution under the Central Provident Fund Scheme.Form I(See Chapter XII, Regulation 71)Form of Agreement between the Principal or Headmaster and the Managing CommitteeAgreementThe agreement is made this.......day of............19..... between........., son of........., resident of............ of the first part; and the Managing Committee of the second part;Whereas the Managing Committee has appointed the party of the first part to serve as Headmaster/Principal in the............. School/College (hereinafter called the Institution) subject to the condition and the terms hereinafter contained, Now, therefore, the agreement witnessed and the parties hereto agree as follows :-
