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State of Rajasthan - Section

Section 6 in Rajasthan Government Servants' General Provident Fund Rules, 1997

6. Fund Account and its Audit.

(1)All the deposits received from the subscribers shall be credited into a Fund called General Provident Fund and all withdrawals made from it shall be debited to it.
(2)The Government shall credit interest at the rate of 12% per annum or as specified from time to time every year on the balance standing to the credit of the fund account in the beginning of the financial year for one year and by months product basis on net receipts during the year.
(3)The accounts of the Fund shall be closed by 30th September each year and shall be audited by the Accountant General Rajasthan.