Section 33(2) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(2)If the person to whom under these rules, any amount or policy is to be paid, assigned, reassigned or delivered is a lunatic for whose estate a manager has been appointed in this behalf under the Indian Lunacy Act, 1912, the payment or reassignment or delivery will be made to such manager and not to the lunatic ;Provided that, where no manager has been appointed and the person to whom the sum is payable is certified by a Magistrate to be a lunatic the payment shall under the orders of the Collector, be made in term of subsection (1) of section 95 the Indian Lunacy Act, 1912 to the person having charge of such lunatic and the Accounts Officer shall pay only the amount which he thinks fit to the person having charge of the lunatic and the surplus if any, on such part thereof as he thinks fit, shall be paid for the maintenance of such members of the lunatic's family as are dependent on him for maintenance.
