Section 4(1) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(1)These rules shall apply to all such employees of the Authority in non-pensionable service (excluding persons working on work charged establishment) after completion of one year's sendee and such re-employed persons as may be admitted to the fund by the Chief Executive Officer of the Authority :Provided that, these rules shall not apply to any such servant between whom and the Authority an agreement subsists in respect of a provident fund, other than an agreement providing for the application to him of these rules and in the case of an agreement so providing, shall apply subject to the terms of such agreement.
