Section 33(1) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(1)When the amount standing to the credit of a subscriber in the fund or the balance thereof after any deduction under rule 32 becomes payable it shall be the duty of the Accounts Officer after satisfying himself, when no deduction has been directed under that rule, that no deduction is to be made, to make payment as provided in section 4 of the Provident Fund Act, 1925.
