Section 11(5) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(5)The interest shall be payable to the person to whom such amount is to be paid up to the end of the month preceding that in which payment is made, or up to the end of the sixth month after the month in which such amount became payable whichever of these periods be less:Provided that where the Chief Accounts Officer has intimated to that person a date on which he is prepared to make payment in cash or has posted the cheque in payment to that person, interest shall be payable only up to the end of the month preceding the date so intimated or the date of posting of cheque, as the case may be.
