Section 21(1) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(1)A subscriber who desires to substitute a subscription of payment under clause (a) of rule 19 may reduce his subscription to the fund accordingly :Provided that, the subscriber shall (a) intimate to the Accounts Officer on his pay bill or by letter the fact of and reason for the reduction; (b) send to the Accounts Officer, within such period as the Accounts Officer may require, receipts or certified copies of receipts in order to satisfy the Accounts Officer that the amount by which the subscription has been reduced was duly applied for the purpose specified in clause (a) of rule 19.
