Section 5 in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
5. Limit on commutation of pension.
(1)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)[ Commutation shall be allowed on the minimum pension of Rs. 3025/- if the actual pension is less than Rs. 3025/-.] [Substituted by Notification No. G.S.R. 111B, dated 12.9.2008 (w.e.f. 18.9.1996).]
