Section 27(1) in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
(1)Subject to the provisions of sub-rule (2) and sub-rule (3) of rule 25, the [Director, Pension Department] [Substituted vide F. D. Notification No. F. 1 (45) FD/Gr. 2/83, dated 17-1-1984 w.e.f. 1-12-1983.] on receipt of the documents, referred to in sub-rule (2) of rule 23, from the medical authority, shall without delay issue an order to the disbursing authority concerned and furnish to it the following particulars and documents, namely:-(i)the amount of pension commuted, the amount of commuted value of pension and the date on which the commutation became absolute.(ii)the amount of residuary pension,(iii)Form 4 in original,(iv)copy of the applicant's photograph as attested by the medical authority.
