Section 6(1) in The Punjab Town Improvement Trusts Provident Fund Rules, 1945
(1)The Trust shall maintain a Provident Ledger in Form P.F.I, of which separate portions shall be assigned to each subscriber and there shall be entered therein each month the amount of each subscription the amount of the Trust's contribution and the monthly balance on which interest is to be calculated.[2) The amount of interest accrued on the balance at the credit of a subscriber shall be calculated at the end of the year, or when the account is closed, to the nearest five paise on the lowest balance, excluding fraction of a rupee, at the credit of the subscriber between the dates during which interest is allowed on the deposits by the Saving Banks.] [Rule 6(2) substituted vide Punjab Government Notification No. G.S.R. 47/P.A. 4/22/Section 73/Amendment(1)/77, dated 28.4.1997 before amendment it read.]********
