Section 11(6) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(6)Payment of interest on the Fund balance beyond a period of six months, after the amount due to a subscriber became payable, upto a period of one year may be authorised by the Secretary, if he deems fit, that the delay in payment was due to unavoidable circumstances beyond the control of the subscriber and in every such case the administrative delay involved in the matter shall be fully investigated and action, if any, is required to be taken.
