Section 32(2) in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
(2)Notwithstanding such ceaser of operation -(a)any application for commutation of pension which is pending before the commencement of these rules shall be disposed of in accordance with the provisions of old rules as if these rules had not been made; and(b)subject to the provisions of clause (a), anything done or any action taken under the old rules shall be deemed to have been done or taken under the corresponding provision of these rules.Form-1(See Rule 5 (2), 6(1), 11, 12, 13, and 14)Form of application for Commutation of a fraction of Pension without medical examination.(To be submitted in duplicate before/after retirement but within one years of the date of retirement)Part-I {||-| To,|-|| The.............................................................................................................................................................| (Here indicate thedesignation and fulladdress of the Headof Office)|}Sub: Commutation of pension without Medical Examination.Sir,I desire to commute a fraction of my pension as indicated below in accordance with the provisions of the Rajasthan Civil Services (Commutation of Pension) Rules, 1996. This application is being submitted before/after my retirement. The necessary particulars are furnished below:-
