Section 13 in RSWC Employees General Provident Fund Regulations, 1990
13. Interest.
- The Sr. A.O. shall credit to the account of each subscriber interest at such rate as may be determined by the Corporation. The rate of interest shall not be less than the rate declared by the Government of Rajasthan for the members of General Provident Fund Scheme of the Government employees.(i)Interest for the period of currency of the account shall be allowed on the balance standing to the credit of the subscriber on the first day of April falling within the period of currency.(ii)In the case of a claim for the refund under Rules 18 & 19 interest shall be payable upto the end of the month preceding the date on which the full payment is authorised irrespective of the date of receipt of the claim from the claimant concerned. Provided that the rate of interest to be allowed on claims for refund for the broken currency period shall be the rate fixed for the financial year in which the refund is authorised.Note. - The aggregate amount of interest credited to the account of the subscribers shall be debited to the interest paid account.
