Section 17(6) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(6)In the case of construction or purchase of a house, the subscriber shall not part with the possession of the house so built or acquired or house site so purchased, by way of sale, mortgage, gift, exchange or lease for a term exceeding three years or otherwise however without the previous permission of the sanctioning authority and shall submit in the forms set forth in the Sixth Schedule an annual declaration on or before the 31st December in each year and shall, if required, produce before the sanctioning authority on or before the date specified by that Authority in that behalf, the original sale deed and other documents on which his title to the property is based. If at any time before retirement, he parts with the possession of the house or house site without obtaining the previous permission of the sanctioning authority, the sum withdrawn by him shall forthwith be repaid in one lump sum by the subscriber to the fund and in default of such repayments it shall be ordered by the sanctioning authority, to be recovered from his emoluments either in one lump sum or in such number of monthly instalments, as may be determined by the sanctioning authority.
