Section 26(1) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(1)If a policy assigned to the Governor under rule 23 or under the corresponding rule heretofore in force, matures before the subscriber quits the service, or if a policy on the joint lives of a subscriber and the subscriber's wife or husband, assigned under the said rule or under the corresponding rule heretofore in force, falls due for payment by reason of the death of the subscriber's wife or husband, the Accounts Officer shall, save as provided by sub-rule (3) of rule 27, realise the amount assured together with any accrued bonuses and shall place the amount so realised to the credit of the subscriber in the fund:Provided that, if the amount assured together with the amount of any accrued bonus is more than the whole of the amount withheld or withdrawn, it shall be the duty of the Accounts Officer to pay to the subscriber the difference on receipt of a written application in this behalf.
