Section 16(e) in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959
(e)If under the provisions of clause (a) or (b) to rule 9 the Board's contribution is to be withheld when a subscriber's account is closed, and any portion of an advance made to such subscriber is still outstanding then the amount of the advance outstanding plus the amount of interest last calculated on the monthly outstanding balance of the advance shall be added to the amount standing at credit of the account in form P.F.I. for the purpose of calculating the Board's share of the total at the credit of the account.
