Section 6(3) in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
(3)The date on which the payment of the commuted value of pension was made to the applicant or the commuted value was credited to the applicant's account shall be entered in both halves of the Pension Payment Order by the disbursing authority under intimation to the Director Pension who authorised the payment of commuted value of pension.
