Section 11(1) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(1)The Authority shall make a contribution to the account of each subscriber monthly by causing such amounts to be paid into the Government treasury by the Accounts Officer, along with the subscriptions received from the subscribers :Provided that, if subscriber relinquishes the service or dies during any month, contribution shall be credited to his account for the period between the close of the preceding month and the date of relinquishing the service or the casualty, as the case may be :Provided further that, no contribution shall be payable in respect of any period for which the subscriber is permitted under these rules, not to, or does not, subscribe to the fund.
