Section 30 in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
30. Credits in fund when become payable to the subscriber.
- When a subscriber,-(a)has proceeded on leave preparatory to retirement;(b)while on leave has been permitted to retire or declared by a competent medical authority to be unfit for further service, the amount of subscription and interest thereon standing to his credit in the fund shall, upon application made by him in this behalf to the Accounts Officer become payable to the subscriber :Provided that, the subscriber, if he returns to duty shall, if required to do so by the Authority, repay to the fund, for credit to his account the whole or part of any amount paid to him from the fund in pursuance of this rule, with interest thereon at the rate provided in rule 14 in cash or securities, or partly in cash and partly in securities by instalments or otherwise, by recovery from his emoluments or otherwise, as the Authority may direct.
