Section 14(2) in The Bihar General Provident Fund Rules, 1948
(2)Interest shall be credited with effect from the last day in each year in the following manner:-(i)on the amount at credit of subscriber on the last day of the preceding year, less any sums withdrawn during the current year-Interest for twelve months;(ii)on sums withdrawn during the current year-Interest from the beginning of the current year upto the last day of the month preceding the month of withdrawal;(iii)on all sums credited to the subscriber's account after the last day of the preceding year-Interest from the date of deposit upto the end of the current year;(iv)the total amount of interest shall be rounded to the nearest whole rupee [eight] annas (50 Paise) counting as to next higher rupee :Provided that when the amount standing at the credit of a subscriber has become payable, interest shall thereupon be credited under this sub-rule in respect only of the period from the beginning of the current year, or from the date of deposit, as the case may be, upon the date on which the amount standing at the credit of the subscriber became payable.
