Section 180 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
180.
No relevant of the Board-(a)whose services shall have been dispensed with for what, in the opinion of the Executive Committee, is misconduct, or(b)who has been in the service of the Board for less than three years, or(c)who resigns his appointment without giving reasonable notice, shall be entitled to any sum or sums contributed by the Board or any part thereof, or any interest or nay other profit thereon.
