Section 37 in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
37. Furnishing of statement of account.
(1)As soon as possible after the 31st March of each year, the Accounts Officer shall send to each subscriber a statement of his account in the fund showing the opening balance as on the 1st April of the year, the total amount credited or debited during the year, the total amount of interest credited as on the 31st March of the year and the closing balance on the date. The Accounts Officer shall attach to the statement of accounts an enquiry whether the subscriber,-(a)desires to make alteration in any nomination made under rule 5;(b)has acquired a family (in case where the subscriber has made no nomination in favour of a member of his family under the proviso to sub-section (11) of rule 5).(2)Subscribers should satisfy themselves as to the correctness of the annual statement and errors should be brought to the notice of the Accounts Officer within six months from the date of receipt of the statement.(3)The Accounts Officer shall, if required by the subscriber once, but not more than once, in a year, inform the subscriber of the total amount standing to his credit in the fund at the end of the last month for which his account has been written up.
