Section 16(3) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(3)Recovery of an advance shall be made in the manner provided in rule 10 for the recovery of subscriptions and shall commence with the issue of pay for the month following the one in which the advance is drawn. The recovery of an advance shall not be made except with the subscriber's consent while he is in receipt of subsistence grant or is on leave other than leave on average pay or earned leave of less than one month or 30 days duration, as the case may be. The recovery may be postponed, on the subscriber's written request, by the sanctioning authority during the recovery of an advance of pay granted to the subscriber.
