Section 16 in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
16. Eligibility.
- An applicant who-(i)retires on invalid pension under rule 228; or(ii)is compulsorily retired from service as penalty and is granted pension under rule 172A of Rajasthan Service Rules; or(iii)is in receipt of compassionate allowance under note below rule 172 of Rajasthan Service Rules; or(iv)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.
