Section 25(3) in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
(3)The Head of Office shall, within one month of the receipt of letter under subrule (1), take steps for arranging the re-examination of the applicant. For this purpose, he shall address the Superintendent of the Government Hospital/C.M. & H.O., where the applicant was examined previously. He shall, while addressing the Superintendent of the Government Hospital/C.M. & H.O., invite his attention to the provisions of sub-rule (2) and forward to it the following documents:-(i)letter received from the applicant in original,(ii)certified copy of Form 4 received earlier by the Head of Office from the Medical authority under clause (d) of sub-rule(2) of Rule 23.
