Section 60(5) in The Employees' Provident Funds Scheme, 1952
(5)[ Interest shall not be credited to the account of a member if he informs the Commissioner in writing that he does not wish to receive it. If, however, the member subsequently asks for interest, it shall be credited to his account with effect from the first day of the period of currency in which he makes a request therefor.] [Inserted by G.S.R. 412, dated 10.3.1966.]Chapter-VIII Nominations, Payments And Withdrawals From The Fund
