Section 4(3) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(3)An employee who completes one year of continuous service during the currency of a month shall subscribe to the fund from the month next following such month.Note. - (i) The provisions of these rules apply to persons who are appointed without a break, whether temporarily or permanently to a post carrying the benefit of these rules after resignation or retrenchment from service under the Central Government or any State Government.(ii)The benefit to the re-employed persons to subscribe towards the fund shall be given effect from the date of their appointment, but the Authority's contribution with interest shall be credited only after the completion of the one year's re-employment service.(iii)The responsibility for watching that each compulsory subscriber is admitted to the fund rests on the respective Heads of Offices.(iv)Apprentices and probationers shall be subscribers to the fund after a continuous service of one year.
