Section 12 in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962
12. Interest.
- The Corporation shall on the 31st day of march every year or as soon thereafter as is possible (i) determine and notify with the approval of the Board of Directors the rate at which interest shall be allowed during the year on all deposits standing to the credit of every subscriber of the Fund; (ii) prepare an account of the total interest accrued and received on the investment of the Fund during the year; and (iii) credit the amount of interest due to every subscriber based on the balance monthly products of each subscriber's account during the preceding year.
