Section 7 in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
7. Conditions and rates of subscription.
(1)Every subscriber shall subscribe monthly to the fund when on duty or on foreign service but not during the period of suspension :Provided that, a subscriber on reinstatement after a period passed under suspension shall be allowed the option of paying in one lump sum or in instalments any sum not exceeding the maximum amount of arrears of subscriptions permissible for that period.(2)A subscriber may at his option not subscribe during leave.(3)A subscriber shall intimate his option not to subscribe during leave in the following manner, namely :-(a)if he is an officer who draws his own pay bills, by making no deduction on account of subscription in his first pay bill drawn after proceeding on leave;(b)if he is not an officer who draws his own pay bills, by written communications to the Head of his Office before he proceeds on leave. Failure to make due and timely intimation shall be deemed to constitute an election to subscribe. The options of a subscriber intimated under this sub-rule shall be final.(4)A subscriber who has under rule 29 withdrawn the amount of subscription and interest thereon, shall not subscribe to the fund after such withdrawal, unless and until he returns to duty.
