Section 7(8) in The M.P. Housing Board Regulations, 1977
(8)The amount of security deposit shall be forfeited in full or in part for lapse of duty as hereunder specified, namely :-(a)Defalcation or misappropriation. - Forfeiture of the entire security even where the amount involved is less than the amount of security deposit.(b)Negligence of duty resulting in loss to the Board. - Forfeiture of an amount equivalent to the loss involved.(c)Any other loss not caused by negligence or inefficiency. - Recovery of actual loss.
