Section 28(2) in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
(2)The Director, Pension Department shall also,(a)bring to the notice of disbursing authority the provisions of the proviso to sub-rule (1) of rule 6 regarding the date on which the amount of original pension should be reduced ;(b)endorse to the applicant a copy of the order issued under sub-rule (1) with the remarks that he should collect the commuted value from the disbursing authority; and(c)bring to the notice of the applicant the provisions of the proviso to sub-rule (1) of rule 6.
