Facilities for commuting pension will be in accordance with the Uttar Pradesh Civil Pension (Commutation) Rules but the maximum amount of pension which may be commuted will be restricted to one-third of the pension admissible under Part 1 of these Rules:Provided that where option had been exercised under Rule 3 (b) the maximum amount of the pension which may be commuted will be restricted to one-third of the pension admissible after deduction of the pension equivalent of death-cum-retirement gratuity subject to the condition that, the pension actually payable after commutation is not in any case less than one-half of the pension admissible :Provided further that the pension actually payable after commutation is not. less than Rs. 20.
