Section 61(2) in The Coal Mines Provident Fund Scheme
(2)Interest for the period of currency of the card shall be credited with effect from the last day of the period on the opening balance at the credit of the member on the first day thereof;[Provided that when the amount standing at the credit of the member has become payable, interest shall thereupon be credited under this sub-paragraph for the period upto the end of the month preceding the date of the tender of payment] [Reconstituted under S.R.O. 424 dated 22.1.58 (published and effective from 1st February 1958.)].[Provided further that the rate of interest to be allowed on claims for refund for the broken period of currency of cards shall be the rate fixed for the financial year in which [[+] [Inserted by Government of India, Ministry of Labour Notification No. PF 5(21)/51 dated the 18th January, 1952.] the claim becomes payable],
