Section 14(7) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(7)The interest on amounts which under rule 29 or rule 30 are replaced to the credit of the subscriber in the fund, shall be calculated at such rates as may be successively prescribed under sub-rule (1) of this rule and so far as may be in the manner described in this rule.Note. - Payment of interest on the fund balances beyond a period of six months upto a period of one year may be authorised by the accounts officer if he is satisfied that delay in payment was due to circumstances beyond the control of the subscriber.
