Section 23(iv) in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991
(iv)Commutation of pension is permissible without medical examination if applied for within one year of the date of retirement. In the case of invalid pension, commutation is permitted only after medical examination. In case of employees retiring between 1.4.91 and the date of notification of these regulations the period of one year shall be counted from the date of notification.
