Section 18(3) in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
(3)The Head of Office on receipt of Form 2 from 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.] under sub-rule (2) shall address in Form 3 the Superintendent of Government hospital/Chief Medical Officer as the case may be where the applicant desires to be medically examined and forward to him the following documents :-(i)Form 2 with Part IV of that Form duly completed in original;(ii)two copies of the applicant's photograph of which one shall be an attested copy;(iii)a copy of Form 4 with a spare copy of Part III of that Form;(iv)report or statement of the applicant's case if he has been granted invalid pension or has previously commuted a part of his pension or declined to accept commutation on the basis of an addition of year to his actual age or has been refused commutation on medical grounds.
