Section 14 in Rajasthan Government Servants' General Provident Fund Rules, 1997
14. Interest.
(1)Interest when credited-(a)Interest shall be credited into the account of account holder in the month of April of the following year for deposits at the beginning and during the financial year. Withdrawal, temporary or permanent shall be adjusted in the month of drawal while calculating interest.(b)In the case of closure of the account upon ceasing of deposit in accordance with the provisions of rule 12 or upon the scheme becoming non-applicable to the account holder as per the provisions of rule 3(2) the interest shall be paid upto preceding the month in which account is settled by the department.(2)Rate of interest. - The rate of interest shall be 12% per annum or as decided by the State Government from time to time.(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.
