Section 27 in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
27. Authorisation of Payment of commuted value by 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.].
(1)Subject to the provisions of sub-rule (2) and sub-rule (3) of rule 25, 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 the documents, referred to in sub-rule (2) of rule 23, from the medical authority, shall without delay issue an order to the disbursing authority concerned and furnish to it the following particulars and documents, namely:-(i)the amount of pension commuted, the amount of commuted value of pension and the date on which the commutation became absolute.(ii)the amount of residuary pension,(iii)Form 4 in original,(iv)copy of the applicant's photograph as attested by the medical authority.(2)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 also,(a)bring to the notice of disbursing authority the provisions of the proviso to sub-rule (1) of rule 6 regarding the date on which the amount of original pension should be reduced;(b)endorse to the applicant a copy of the order issued under sub-rule (1) with the remarks that he should collect the commuted value from the disbursing authority; and(c)bring to the notice of the applicant the provisions of the Proviso to sub-rule (1) of rule 6.[Chapter-IV-A] [Added vide F. D. Order No. F. 1 (24) FD/Gr. 2/81, dated 27.12.1982, with effective from 1.1.1983.]
