Section 30 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
30.
(i)As on 31st March of each year, the accounts of the Fund shall be closed and the balance standing in the Realisation and Valuation of Investments account as on date after the annual valuation, shall be transferred to the 'Revenue Account'. From the net balance in the Revenue Account shall be credited to the individual accounts of the members pro rata to the net amounts (inclusive of the interest last credited and after allowing for temporary withdrawals) standing in such accounts an amount calculated at such rate of interest as the Government of Orissa may, from time to time prescribe for the payment of interest on the subscription to the Government General Provident Fund. The credit shall be accorded separately under the Board's contributions and Member's subscription. If in any year, the net balance in the Revenue Account is not sufficient for this purpose the deficiency shall be made good by the Board.(ii)When the amount standing at the credit of a member becomes payable in the middle of the year, interest shall be up to the last date of the month preceding the month in which final settlement is made.
