Section 14(3) in Rajasthan Government Servants' General Provident Fund Rules, 1997
(3)Method of crediting interest.-Interest shall be calculated by months product basis taking the deposits and withdrawals made in the month of receipt or withdrawal as the case may be irrespective of the date. However, interest on amount ordered to be impounded by State Government under rule 11 (i) (ii) shall be given from the date of impounding order irrespective of the date on which it was received in the department.
