Section 11 in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
11. Eligibility.
- An applicant who is authorised-(i)a superannuation pension under Rule 30 of the Pension Rules; or(ii)a retiring pension under Rule 32 of the Pension Rules, or(iii)a pension on absorption in or under a corporation or company or body in terms of Rule 33 of Pension Rules and who elects to receive monthly pension and death cum retirement gratuity; or(iv)a compensation pension on abolition of permanent post under Rule 38 of the Pension Rules; or(v)a pension in whole or in part on the finalisation of the departmental or judicial proceedings referred to in Rule 7 of the pension Rules and issue of final orders thereon, shall, subject to the limit in Rule 5, be eligible to commute a fraction of his pension without medical examination:Provided that he applies for commutation of pension in Form 1 in accordance with the provisions of Rule 12.
