Section 28 in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
28. Consequences of utilisation of advance for the purpose other than for its sanction.
- Notwithstanding anything contained in these rules if the sanctioning authority is satisfied that money drawn as an advance from the fund under clause (a) of rule 15 or withheld or withdrawn from the fund under clause (a) or clause (b) of rule 19 has been utilised for a purpose other than that for which sanction was given to the drawal, withhold or withdrawal of the money, the amount in question shall forthwith be repaid or paid, as the case may be, by the subscriber to the fund or in default, be ordered to be recovered by deduction in one sum from the emoluments of the subscriber, even if he be on leave. If the total amount to be repaid or paid, as the case may be, be more than half of the subscriber's emoluments, recoveries shall be made in monthly instalments of moieties of his emoluments till the entire amount recoverable be repaid or paid, as the case may be, by him.Note. - The term "emoluments" as used in this rule does not include subsistence grant.
