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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2)(c) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962

(c)Recoveries made under this regulation shall be credited as they are made to the subscriber's account in the fund.
(i)[ After the principal of the advance has been fully repaid, interest shall be recovered at a rate determined by the Committee which shall be 1% higher than the rate of interest declared for the last year.] [Substituted by Notification No. RSWC/Admn./RSWC (EPF) Regulations, 1962/F. 42 (III)/97-98/23089, dated 20-12-2000, Published in Rajasthan Gazette, Part VII, dated 21-12-2000, page 195.]
(ii)[ Whole of the interest shall ordinarily be recovered in the month after complete repayment of the principal but if the period of repayment of advance exceeds 20 months, interest may, if the subscriber so desire be recovered in twelve equal installments.] [Substituted by Notification No. RSWC/ADM/RSWC/(EPF) Regulations, 1962/F. 42 (III) 97-98/22593, dated 16-12-2002, Published in Rajasthan Gazette, Part VII, dated 19-12-2002, page 293.]