Section 23(4) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(4)If the policy is not assigned and delivered or delivered within the said period of six months or such further period as the Accounts Officer may. under sub-rule (1) have fixed, any amount withheld or withdrawn from the fund in respect of the policy shall forthwith be paid or repaid, as the case may be, by the subscriber, to the fund, or in default be ordered by the Accounts Officer to be recovered by deduction from the emoluments of the subscriber by instalments or otherwise, as may be directed by the Authority competent to sanction an advance for the grant of which special reasons are required under clause (B) or clause (C) of rule 15.
