Section 15(iv) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(iv)to meet the cost of legal proceedings instituted by the subscriber for indicating his position in regard to any allegations made against him in respect of any act done or purporting to be done by him in the discharge of his official duty, the advance in this case being available in addition to any advance admissible for the same purpose from any other source of the Authority :
