Section 12(1) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(1)At the end of each financial year interest shall be allowed on the minimum balance available in the Personal Deposit Accounts between 6th to the end of each month by the Treasury/Sub-Treasury Officer at such rates as are prescribed by the State Government from time to time which shall be at par with the rate of interest allowed on General Provident Fund of Government Servants. A separate intimation for credit of interest at the end of financial year shall be sent by the District Treasury/Sub-Treasury Officer to the each Board.
