Section 25(4) in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
(4)The Superintendent of Govt. Hospital/CM & HO on receipt of communication from the Head of Office under sub-rule (3) shall arrange for the second medical examination of the applicant by a Medical Board which shall be constituted in accordance with the provisions of sub-rule (2). The Superintendent of Govt. Hospital, Chief Medical & Health Officer shall, thereafter, inform the applicant as to where and when he should appear for medical examination before the Medical Board or if necessary direct the Medical Board to communicate to the applicant the place, date and time of such examination.
