Section 16 in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
16. Eligibility.
- An applicant who--(i)retires on invalid pension under Rule 35 of the Pension Rules; or(ii)on absorption in or under a corporation or company or body corporate or incorporate elects the alternative of receiving the death-cum-retirement gratuity and a lump sum in lieu of pension in terms of Rule 34 of the Pension Rules; or(iii)is compulsorily retired from service as penalty and is granted pension under Rule 42 of the Pension Rules; or(iv)is in receipt of compassionate allowance under Rule 43 of the Pension Rules; or(v)has retired from service on one of the pensions referred to in Rule 11 but his application for commutation has not been received by the Head of Office within one year of his retirement, shall be eligible to commute a fraction of his pension subject to the limit specified in Rule 5 after he has been declared fit by the appropriate medical authority.
