Section 182(1) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
(1)In the case of illness of a depositor or any member of his family or in such other cases as may be specified by rules made by it in this behalf under Regulation 9, the Executive Committee may advance to the depositor a sum not exceeding on-fourth of the sum to his credit at the time, subject to such conditions regarding repayment as the Executive Committee may deem fit to impose.
