Section 17 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
17. Rate of Interest.
- (i) Board shall credit interest at a rate which will not be lesser than the rate payable under the EPF scheme once a year to the amount standing to each member's credit at the end of financial year i.e. 31st March each year.(ii)Interest shall be payable on the amount till the end of the month proceeding that in which payment is made to a member either in part or in full.(iii)No interest will be payable by the employee in respect of loan taken by him from his fund and interest will be payable by the Board on the deposited amount after deducting the loan amount/part payment.
