Section 14(6) in The General Provident Fund (Orissa) Rules, 1938
(6)The interest on amounts which under Sub-rule (3) of Rule 13, Sub-rule (5) of Rule 16, Sub-rule (3) of Rule 19, Sub-rule (4) of Rule 21, Sub-rule (1) of Rule 23, Sub-rule (1) or (2) of Rule 24, Rule 29 or Rule 30 are replaced at 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.Advances from the fund
