Section 24(2) in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
(2)If the applicant desires to be re-examined on the expiry of the period specified in sub-rule (1), the examination shall by a Medical Board at his own expense. For this purpose he shall address a letter to the Head of Office with the request that arrangements for his re-examination by a Medical Board may be made. He shall indicate in the letter :-(i)the medical authority which examined him earlier, and the date on which such examination took place,(ii)the place where he was examined,(iii)the opinion of the medical authority,(iv)the date of birth and the date of retirement,(v)designation of the post held at the time of retirement.(vi)the amount of pension authorised,(vii)the fraction of pension which was originally applied for commutation.
