Section 14(1) in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
(1)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.] on receipt of Form I from the Head of Office shall verify that-(a)information furnished by the Head of Office in Part III of Form I is correct;(b)the applicant is eligible to commute a fraction of his pension without medical examination;(c)the commuted value of pension has been determined correctly by the Head of Office.
