Section 24(4) in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
(4)The Superintendent of a Government Hospital/Chief Medical & Health Officer on receipt of the communication from the Head of Office under sub-rule (3) shall inform the applicant as to where and when he should appear for medical examination before the Medical Board or if necessary direct the Medical Board to communicate to the applicant the place, date, and time of such examination.
