Section 11 in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974
11. Interest.
- All money contributed to the Fund (whether by the employer or by the employees) or accruing by way of interest or otherwise to the fund shall be wholly invested in securities of the nature specified in clauses (a), (b), (c), (d) or (e) of section 20 of the Indian Trusts Act, 1882 (2 of 1882) or in post office Savings Bank Account in India, in accordance with the provision under Rule 67 of the Income Tax Rules, 1962, as amended from time to time (Appendix 1).
