Section 5 in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
5. Limit on commutation of pension.
- A Government servant shall be entitled to commute for a lump sum payment a fraction not exceeding one third of his pension.(2)In an application for Commutation in Form 1 or, Form 2, as the case may be, an applicant shall indicate the fraction of pension which he desires to commute and may either indicate the maximum limit of one-third of pension or such lower limit as he may desire to commute.(3)If fraction of pension to be commuted results in fraction of rupee, such fraction of a rupee shall be ignored for the purpose of commutation.
