Section 13(2) in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
(2)In case application in Form 1 is received by the Head of Office under sub-rule (1) of Rule 12 after one year of the date of retirement of the applicant, the Head of Office shall inform the applicant that--(a)he shall not be eligible to commute a fraction of pension without medical examination;(b)if he desires to get a fraction of the pension commuted, he should apply afresh in Form 2 so that arrangements for medical examination are made in accordance with the procedure laid down in Chapter IV.
