Section 10 in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
10. Realisation of subscriptions.
(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.(2)When emoluments are drawn from any other source, the subscriber shall forward his dues monthly to the Accounts Officer who maintain his accounts.
