Section 11 in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
11. Contribution by the Authority.
(1)The Authority shall make a contribution to the account of each subscriber monthly by causing such amounts to be paid into the Government treasury by the Accounts Officer, along with the subscriptions received from the subscribers :Provided that, if subscriber relinquishes the service or dies during any month, contribution shall be credited to his account for the period between the close of the preceding month and the date of relinquishing the service or the casualty, as the case may be :Provided further that, no contribution shall be payable in respect of any period for which the subscriber is permitted under these rules, not to, or does not, subscribe to the fund.(2)The contribution shall be made [at the rate of 12 per cent.] [Substituted by G.N. of 13.3.2003.] of the subscriber's emoluments drawn on duty during the month or period, as the case may be.(3)If a subscriber is on deputation out of India, the emoluments which he would have drawn and he been on duty in India shall, for the purposes of this rule, be deemed to be emoluments drawn on duty.(4)Should a subscriber elect to subscribe during leave, his leave salary shall, for the purposes of this rule, be deemed to be emoluments drawn on duty.(5)Should a subscriber elect to pay arrears of subscription in respect of a period of suspension, the emoluments or portion of emoluments, which he may be allowed for that period on reinstatement, shall for the purpose of this rule, be deemed to be emoluments drawn on duty.(6)The amount of any contribution payable in respect of a period of foreign service shall, unless it is recovered from the foreign employer be recovered by the Authority from the subscriber.(7)The amount of contribution payable shall be rounded to the nearest whole rupee (fifty paise counting as the next higher rupee).
