Section 26(2) in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
(2)Where the commuted value calculated with reference to the Table as modified, is less favourable than the value determined with reference to the Table before it was so modified, the [Director, Pension Department] [Substituted vide F. D. Notification No. F. 1 (45) FD/Gr. 2/83, dated 17-1-1984 w.e.f. 1-12-1983.] shall,(a)inform the applicant of the revised value and communicate to him the provisions of sub-rule (5) of rule 25, and(b)endorse to the Head of Office a copy of the communication issued under clause (a).
