Section 11(2) in The Orissa Industrial Housing Act, 1966
(2)Notwithstanding anything contained in the Payment of Wages Act, 1936 (Act 4 of 1936) upon the execution of such agreement, the employer shall make deduction of the amount in accordance with such agreement from the salary or wages of the employee and pay in accordance with the rules made in that behalf the amount so deducted to the Housing Commissioner or such other officer as may be authorised by him, and the employer shall be liable for any amount paid to the employee in contravention of the agreement :Provided that the total amount of deduction in respect of any particular period shall not exceed twenty-five per cent of the salary or wages due for that period :Provided further that where the total deductions authorised under this sub-section exceeds fifty per cent of the salary or wages as aforesaid, the excess may be recovered in such manner as may be prescribed.
