Telecom Regulatory Authority Of India - Subsection
Section 20(2) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(2)Interest shall be credited with effect from the 31st March of each year in the following manner:-(i)on the amount to the credit of a subscriber on the 31st March of the preceding year, less any sums withdrawn during the current year-interest for twelve months;(ii)on sums withdrawn during the current year - interest from the 1st April of the current year up to the last day of the month preceding the month of withdrawal;(iii)on all the sums credited to the subscriber's account after the 31st March of the preceding year - interest from the date of deposit up to the 31st March of the current year;(iv)the total amount of interest shall be rounded to the nearest rupee in the manner provided in sub-rule(7) of rule 18.Provided that when the amount standing to the credit of a subscriber has become payable, interest shall thereupon be credited under this rule in respect only of the period from the beginning of the current year or from the date of deposit, as the case may be, up to the date on which the amount standing to the credit of the subscriber became payable.
