Section 26 in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
26. Withdrawal of application.
(1)The applicant may after giving notice in writing, to the Head of the Office, withdraw his application at any time before subjecting himself to medical examination before the medical authority but in no case after he has appeared before such authority.(2)In case the medical authority directs that the applicant's age for the purpose of commutation shall be assumed to be greater than his actual age, the applicant may, :-(a)by giving notice in writing to the Head of Office withdraw his application within fourteen days from the date on which he receives the certified copy of part III of Form 4 and endorse a copy of notice to the Director, Pension, or(b)request the Head of Office within the period specified in clause (a) under intimation to the Director, Pension that he may be permitted to reduce the amount of pension already applied for commutation to an amount to be indicated by the applicant.(3)Where a request for withdrawal has not been made by the applicant within the time specified in clause (a) of sub-rule (2), it shall be presumed that he has accepted the findings of the medical authority and the Director, Pension Department shall take action to authorise the payment of commuted value of pension.(4)If a request for reduction in the amount of pension to be commuted is made as provided in clause (b) of sub-rule (2), the Director, Pension Department shall authorise the payment of commuted value of pension with reference to the reduced amount.(5)If the applicant is informed by the Director, Pension Department under rule 27 that on account of modification of the Table, the commuted value becoming payable to the applicant will be less than the value communicated to him in Form 3, it shall be open to the applicant to withdraw his application by a written notice addressed to the Director, Pension Department and the applicant shall endorse a copy of the notice to the Head of Office within fourteen days of the date on which he receives intimation of such modification.
