Section 12 in The General Provident Fund (U.P.) Rules, 1985
12. Incentive Bonus Scheme.
(1)A subscriber who does not withdraw any money from the amount standing to his credit in the Fund by way of advance under Rule 13 or withdrawn under Rule 16 during the preceding three years, shall be entitled to a bonus at the rate of 1 per cent on the entire balance at his credit on the last day of the year.(2)The balance on which the bonus is to be calculated is the balance on the last day of the last year of the three years period after crediting interest for the said last year.(3)The bonus so calculated shall be rounded off to the nearest whole rupee, a part of the rupee less than fifty paise shall be ignored and any other part shall be counted as next higher rupee. This will be credited to the account of the subscriber in addition to the interest on the balance to his credit in his account.(4)The bonus will be admissible when a subscriber has been subscribing regularly to the Fund during the preceding three years except where under these rules temporary suspension of subscription has been permitted for a short period that is while on leave without pay or on half pay or under suspension.(5)The year for the purpose of calculating bonus will means financial year. But if a subscriber joins the Fund or quits service in the middle of a year, the year of joining the Fund and the year of quitting service will be deemed to be full year.(6)The amount of bonus will be debited to the minor head "Incentive Bonus to Provident Fund subscribers" under the Major Head "249 - Interest Payment - C - Interest on small savings. Provident Fund etc.".
