Section 13(1) in The M.P. Madhyamik Shiksha Niyam, 1966
(1)Withdrawal will be permitted when a subscriber's services in the Board come to an end by his retirement, resignation, death or otherwise, provided that-(i)no officer whose services have been dispensed with for what, in the opinion of the State Government, is gross misconduct, shall be entitled to receive the amount of the contribution made by the Board on his behalf and the interest thereupon;(ii)no officer shall be entitled to receive the amount contributed by the Board on his behalf and the interest thereon, unless he had been in the service of the Board, for a continuous period of 12 months from the date he has been allowed to subscribe to the Contributory Provident Fund and has been permitted to resign his appointment.
