Section 13 in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
13. Action to be taken by the Head of Office on application for commutation of pension.
(1)The Head of Office on receipt of application in Form 1 under sub-rule (1) and sub-rule (3) of Rule 12 shall-(a)initial the Form indicating the date of its receipt;(b)immediately the receipt of Form 1 in Part II of that Form and despatch the same to the applicant;(c)take immediate action to complete Part III of Form 1 and forward the same to the Director Pension after retaining one copy for his record.(2)In case application in Form 1 is received by the Head of Office under sub-rule (1) of Rule 12 after one year of the date of retirement of the applicant, the Head of Office shall inform the applicant that--(a)he shall not be eligible to commute a fraction of pension without medical examination;(b)if he desires to get a fraction of the pension commuted, he should apply afresh in Form 2 so that arrangements for medical examination are made in accordance with the procedure laid down in Chapter IV.
