Section 14 in The M.P. Madhyamik Shiksha Niyam, 1966
14. Maximum amount that can be withdrawn.
- In the case of severe illness of a subscriber or his dependent, other urgent necessities to be decided by the Executive Committee, the Executive Committee may permit a subscriber to draw temporarily out of the fund from the amount subscribed by him and the interest thereon such amount as it may deem fit ;Provided, that the sum advanced shall not ordinarily exceed nine months pay of the subscriber or one-third of the sum subscribed by the subscriber with the interest accumulated thereon, whichever is less.Note. - The amount advanced under this rule shall be such a sum as it is divisible into thirty-six equal amounts in whole rupees.
