Section 14(3) in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
(3)(a)The Director Pension on receipt of Form 1 in respect of Government servants who apply for commutation while in service under Rule 12 (3) from the Head of Office, shall ascertain and verify if the amount of superannuation pension of the applicant has been calculated and if not, take steps to finalize the amount of pension so that the pension payment order is issued before one month of the date of retirement of the applicant.(b)(i)The Director, Pension after necessary verification of the information furnished in Form-1 shall--(A)[ issue payment authority, superscribing" not payable before the................... (following the date of retirement) to the pensioner.] [The existing item '(A)' again substituted vide FD Notification No.F.15(4)FD(Rules)/97 dated 31.7.2001.](B)indicate in both the halves of the Pension Payment Order (1) the gross pension; (2) the amount of pension commuted; and (3) the fact that the commuted value of pension has been authorised separately through the disbursing authority.(C)correspondingly reduce the monthly pension from its inception;(D)make a note of payment of the commuted value of pension having been made to the retiring Government servant in his Service Book; and(ii)The Director, Pension shall intimate to the applicant the date on which the Pension Payment Order has been despatched to the disbursing authority.
