Section 3(1) in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
(1)In these rules, unless the context otherwise requires :-(a)[ "Director, Pension Department" means the Director, Pension Department, Rajasthan, Jaipur.] [Substituted vide F.D. Notification No. F. 1 (45) FD (Gr. 2)/83, dated 17.1.1984. Effective from 1-12-1983.](b)"applicant" means a Government servant, including a retired Government servant, who applies for commutation of fraction of pension in the prescribed form.(c)"death-cum-retirement gratuity" means the gratuity payable under Rule 257 of Rajasthan Service Rules.(d)"disbursing authority" means:-(i)branch of a nationalised bank, or(ii)treasury including sub-treasury, or(iii)Pension Payment Officerfrom where the applicant is receiving pension authorised under the Rajasthan Service Rules.(e)"Form" means a form appended to these rules.(f)"Government" means the Government of Rajasthan.(g)"Head of Office" means a gazetted officer declared as such by the Heads of Department under Rule 3 of General Financial & Account Rules.(h)"Medical authority" means a medical authority referred to in rule 20.(i)"pension" means any class of pension referred to in Chapter XX of Rajasthan Service Rules.(j)"Pension Rules" means pension rules contained in Rajasthan Service Rules, Volume I-Part B.(k)"Table" means a Table appended to these rules.
