Section 24(3) in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
(3)The Head of Office on receipt of letter under sub-rule (2) shall address the Superintendent of a Government Hospital/Chief Medical & Health Officer for arranging re-examination of the applicant by a Medical Board and forward the following documents to such authority :-(i)letter in original received from the applicant,(ii)the certified copy of Form 4 received earlier by the Head of Office from the medical authority under clause (b) of sub-rule (2) of rule 23.
