Section 11 in The Orissa Industrial Housing Act, 1966
11. Deduction of rent from salary or wages.
(1)Notwithstanding anything contained in the provisions of Sections 9 and 10 an allottee may execute an agreement in the prescribed form in favour of the Housing Commissioner, empowering the employer under whom he is employed, to make deductions from time to time from the salary or wages payable to him such amount as may be specified in the agreement and to pay the amount so deducted to the Housing Commissioner in satisfaction of the rent and other charges due to him in respect of the house allotted.(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.(3)If the employer fails to pay to the Housing Commissioner the amount deducted in accordance with Sub-section (2) or pays any amount to the employee in contravention of the agreement executed under Sub-section (1), the amount deducted or which he so pays with all costs of recovery shall be recoverable from the employer as arrears of land revenue.
