(2)If the recoveries to be made from the account of a subscriber under sub-rule (1) above have not been ascertained on the date of closure of his account under Rule 167 and delay in payment is caused thereby, interest shall be allowed and the Provident Fund amount till intimation is given to the subscriber or his legal heirs, as the case may be, that the recovery to be made from him have been ascertained and that he may receive payment of amount due to him. No interest shall be payable after the date on which intimation is sent to the subscriber or his legal heir.
