Section 13(6) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995
(6)The interest on amount which under sub-rule (3) of rule 12, rule 20 or rule 21 are replaced to the credit of the subscriber in the Fund, shall be calculated at such rates as may be successively prescribed under sub-rule (1) of this rule and so far as may be in the manner prescribed in this rule.
