Section 3(1) in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
(1)In these rules unless the context otherwise requires-(a)"Director, Pension" means the Director, Pension and Pensioners Welfare Department Rajasthan, Jaipur.(b)"applicant" means a Government servant, including a retired Government servant, who applies for commutation of fraction of pension in the prescribed form.(c)"death retirement gratuity" means the gratuity payable under Rule 55 of Rajasthan Civil Services (Pension) Rules, 1996.(d)"disbursing authority" means:-(i)treasury including sub-treasury, or(ii)Pension Payment Officer, or(iii)branch of a nationalised bank, from where the applicant is receiving pension authorised under the Pension Rules;(e)"Form" means a Form appended to these rules;(f)"Government" means the Government of Rajasthan.(g)"Head of Office" means a gazetted officer declared as such by a Head of Department under Rule 3 of General Financial & Accounts Rules.(h)"Medical authority" means medical authority referred to in rule 20.(i)"pension" means any class of pension referred to in Chapter III of Rajasthan Civil Services (Pension) Rules, 1996.(j)"Pension Rules" means the Rajasthan Civil Services (Pension) Rules, 1996.(k)"Table" means a table appended to these rules.
