[Cites 0, Cited by 0]
[Entire Act]
State of Maharashtra - Section
Section 38 in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
38. Transfer of "original fund" amounts.
- All sums forming part of the Bombay Housing Board Contributory Provident Fund constituted under the Bombay Housing Board Contributory Provident Fund Rules, 1953, the Vidarbha Housing Board Contributory Provident Fund constituted under Vidarbha Housing Board Contributory Provident Fund Regulations, 1959 (hereinafter referred to as "the Original Fund") immediately before the commencement of these rules shall stand transferred to and be credited in, the books of the State Government to the account named "The Maharashtra Housing and Area Development Authority Contributory Provident Fund" and all sums standing to the credit of the subscribers in the original fund shall stand transferred to their respective credit in the fund.First Schedule[See rule 5(3)]Forms of NominationI - When the subscriber has a family and wishes to nominate one member thereof.I hereby nominate the person mentioned below, who is a member of my family as defined in rule 2 of the Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules to receive the amount that may stand to my credit in the fund, in the event my death before that amount has become payable or having become payable, has not been paid:-| Name and Address of Nominee | Relationship with subscriber | Age | Contingencies on the happening of which thenomination shall become invalid | Name, address and relationship of the person, ifany, to whom the right of the nominees shall pass in the event ofhis predeceasing the subscriber |
| (1) | (2) | (3) | (4) | (5) |