Section 14 in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
14. Authorisation of commuted value by the Director Pension.
(1)The Director Pension on receipt of Form 1 from the Head of Office shall verify that-(a)information furnished by the Head of Office in Part III of Form 1 is correct;(b)the applicant is eligible to commute a fraction of his pension without medical examination;(c)the commuted value of pension has been determined correctly by the Head of Office.(2)The Director Pension after necessary verification of the information furnished in Form-I shall--(a)issue authority for the payment of commuted value of pension to the disbursing authority concerned;(b)draw the attention of the disbursing authority concerned to the proviso to sub-rule (1) of Rule 6 so that the disbursing authority may make entry in the Pension Payment Order regarding the date on which the amount of pension is to be reduced on account of commuted part of pension;(c)endorse to the applicant a copy of the authority referred to in clause (a) with the instruction that he should collect the commuted value of pension from the disbursing authority.(3)(a)The Director Pension on receipt of Form 1 in respect of Government servants who apply for commutation while in service under Rule 12 (3) from the Head of Office, shall ascertain and verify if the amount of superannuation pension of the applicant has been calculated and if not, take steps to finalize the amount of pension so that the pension payment order is issued before one month of the date of retirement of the applicant.(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.
