Section 23(2) in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
(2)After complying with the requirements of sub-rule (1), the medical authority shall without delay forward to the Director, Pension who has already completed Part IV of Form 2, the following documents, namely:-(a)Form 2 in original,(b)attested copy of the applicant's photograph,(c)Form 4 in original, and(d)a certified copy of Form 4 to the Head of Office who has countersigned Part IV of Form 2.
