Section 28 in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
28. Authorisation of payment of commuted value by the Director, Pension Department.
(1)Subject to the provisions of sub-rule (2) and sub-rule (3) of rule 26, the Director, Pension Department on receipt of the documents referred to in sub-rule (2) of rule 23, from the medical authority, shall without delay issue an order to the disbursing authority concerned and furnish to it the following particulars and documents, namely:-(i)the amount of pension commuted, the amount of commuted value of pension and the date on which the commutation became absolute,(ii)the amount of residuary pension,(iii)Form 4 in original,(iv)copy of the applicant's photograph as attested by the medical authority.(2)The Director, Pension Department shall also,(a)bring to the notice of disbursing authority the provisions of the proviso to sub-rule (1) of rule 6 regarding the date on which the amount of original pension should be reduced ;(b)endorse to the applicant a copy of the order issued under sub-rule (1) with the remarks that he should collect the commuted value from the disbursing authority; and(c)bring to the notice of the applicant the provisions of the proviso to sub-rule (1) of rule 6.
