Section 25(1) in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
(1)Notwithstanding anything contained in Rule 24 an applicant referred to in clause (b) of sub-rule (1) of Rule 20 shall be eligible for second medical examination before the expiry of the period specified in sub rule (1) of Rule 24 if he feels that the medical authority in refusing commutation on medical grounds or making addition of years to his actual age has committed an error of judgment. Such an applicant may, within one month of the receipt of the certified copy of Part III of Form 4, from the medical authority, prefer an appeal by addressing a letter to the Head of Office that the opinion of the medical authority may be got reviewed by another medical authority mentioned in sub-rule (2) at his own expenses. He shall also indicate in the letter-(i)the medical authority which had examined him earlier and the date on which the examination took place,(ii)the place where he was examined,(iii)the opinion of the medical authority,(iv)the date of birth and the date of retirement,(v)designation of the post held at the time of retirement,(vi)the amount of pension authorised,(vii)the fraction of pension which was originally applied for commutation.
