Section 14(6) in The Bihar General Provident Fund Rules, 1948
(6)The interest on amounts which under sub-rule (3) of Rule 13, sub-rule (5) of Rule 16, sub-rule (3) of Rule 19, sub-rule (4) of Rule 24, sub-rule (1) of Rule 23, sub-rule (1) or (2) of Rule 24, Rule 29 or Rule 30, are replaced at the credit of subscriber in the Fund, shall be calculated at such rates as may be successively prescribed under sub-rule (1) of this Rule and so far as may be in the manner prescribed in the Rule.Note. - No interest shall be allowed on the amount recovered on account of the subscriptions to the Fund, in excess of the actual amount due.When the excess payment of subscription is adjusted by short payments in subsequent months, interest should be allowed for the latter months on full amount due, the balance having been already received in former months.
