Section 27(1) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(1)If the interest of the subscriber in the family pension fund ceases in whole or part from any cause whatsoever, the Contributory Provident Fund Account of the subscriber shall forthwith be reimbursed by the amount of the refund if any, secured by the subscriber from the family pension fund which amount shall in default of reimbursement, be deducted from the subscriber's emoluments by instalments or otherwise as may be directed by the Authority specified in the Fifth Schedule as competent to grant advances to such subscriber under rule 15.
