Section 29 in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
29. Restoration of Commutation of Pension.
(1)A pensioner who retired from Government service and commuted a part of his pension subject to a maximum of 1/3rd of his original pension under Commutation of Pension Rules, and on the date of promulgation of these rules or thereafter has completed or will complete 14 years from the respective dates of commutation, the commuted portion shall be restored from the first of the month following the month in which the period of 14 years has elapsed from the date of such commutation and shall be allowed full pension which he would have drawn but for commutation of a portion of pension. The restored portion of pension shall not be permitted to be commuted again.(2)In cases where period of 14 years of commutation is already over before the date of promulgation of these rules, the commuted portion shall be restored from the date of promulgation of these rules.(3)Government employees who got themselves absorbed under Public Sector Undertaking/ Autonomous Bodies & have received or opted to receive payment of lump sum amount under Rule 34 of Pension Rules, shall not be entitled to the benefits of sub rule (1) as they cease to be Government Pensioners.(4)[ The concerned Treasury Officer/Pension Payment Officer shall indicate the date of restoration of commuted pension as per provisions contained in sub rule (1) at the time of commutation of pension in the both halves of Pension Payment Order in the following format :-"The amount of pension of Rs. ..... commuted on ........... shall be restored from the first of the month following the month in which the period of 14 years will elapse i.e. on provided that the pensioner himself is alive on that date.]Chapter - VI Miscellaneous
