Section 11 in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
11. Eligibility.
- An applicant who is authorised:(i)a superannuation pension under rule 239 of Rajasthan Service Rules; or(ii)a retiring pension under rule 243 of Rajasthan Service Rules; or(iii)a pension on absorption in or under a corporation or company or body in terms of Government of Rajasthan decisions below rule 158 of Rajasthan Service Rules and who elects to receive monthly pension and death-cum-retirement gratuity; or(iv)a compensation pension on abolition of permanent post under rule 215 of Rajasthan Service Rules; or(v)a pension in whole or in part on the finalisation of the departmental or judicial proceedings referred to in rule 170 of Rajasthan Service Rules and issue of final orders thereon; shall, subject to the limit in rule 5, be eligible to commute a fraction of his pension without medical examination:Provided that he applies for commutation of pension in Form I before the expiry of one year from the date of retirement and obtain receipt from the Head of office.
