Section 14(1) in Rajasthan Government Servants' General Provident Fund Rules, 1997
(1)Interest when credited-(a)Interest shall be credited into the account of account holder in the month of April of the following year for deposits at the beginning and during the financial year. Withdrawal, temporary or permanent shall be adjusted in the month of drawal while calculating interest.(b)In the case of closure of the account upon ceasing of deposit in accordance with the provisions of rule 12 or upon the scheme becoming non-applicable to the account holder as per the provisions of rule 3(2) the interest shall be paid upto preceding the month in which account is settled by the department.
