Section 16(2) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(2)Notwithstanding anything contained in sub-rule (1), in cases where the advances is granted for the objects specified in sub-clause (viii) of clause (A) of rule 15, the sanctioning authority, if it is satisfied that pecuniary circumstances of the subscriber so justify, may after recording the special reasons thereof and with the previous approval of the Authority, fix the number of instalments to more than thirty-six but in no case exceeding sixty.
