Section 6 in The Cochin Port Trust Employees (House Building Advance) Family Benefit Fund Regulations, 1998
6. Contribution to the Fund.
(a)Every employees to whom the Regulations apply shall make a non-refundable subscription of Rs. 25 (Rupees twenty five only) per month and such subscription should continue to be paid by him/her till the date of his/her retirement on superannuation or otherwise or till repayment of the H.B.A. together with interest accrued thereon, whichever is earlier. In respect of future entrants subscription will commence from the pay of the month immediately following that in which the first instalments of the H.B.A. is disbursed either for the outright purchase of the house or for the purchase of plot or for construction. If during any month, recovery of subscription could not be made for any reason, such dues will be recovered from the subsequent pay bill or of their settlement dues.(b)The Board shall make contribution of Rs. 12.50 (Rupees twelve and paise fifty only) per mensem per employee, at the beginning of each financial year on the basis of the number of employees covered by the provisions of the Regulations, the excess or short contribution by the Board for that financial year been made good at the time of the next payment of contribution.
