Section 10(1) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(1)Before emoluments of the subscribers to the fund are disbursed by any disbursing officer under the Authority, recovery of subscription on account of these emoluments and of instalments of the principal and interest on advances if any, shall be made from the emoluments and paid into a Government treasury to the credit of Government.
