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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(3)(b) in Rajasthan Civil Services (Commutation of Pension) Rules, 1996

(b)
(i)The Director, Pension after necessary verification of the information furnished in Form-1 shall--
(A)[ issue payment authority, superscribing" not payable before the................... (following the date of retirement) to the pensioner.] [The existing item '(A)' again substituted vide FD Notification No.F.15(4)FD(Rules)/97 dated 31.7.2001.]
(B)indicate in both the halves of the Pension Payment Order (1) the gross pension; (2) the amount of pension commuted; and (3) the fact that the commuted value of pension has been authorised separately through the disbursing authority.
(C)correspondingly reduce the monthly pension from its inception;
(D)make a note of payment of the commuted value of pension having been made to the retiring Government servant in his Service Book; and
(ii)The Director, Pension shall intimate to the applicant the date on which the Pension Payment Order has been despatched to the disbursing authority.