Section 35 in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
35. Procedure.
- All sums paid into the fund under these rules shall be credited in the books of Government to an account named the "Maharashtra Housing and Area Development Authority Contributory Provident Fund Account". Sums and which payment has not been taken within one year after they become payable under these rules shall be transferred to "Deposits" after the 31st March of the year and treated under the ordinary rules of Authority relating to deposits.
