Section 14 in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
14. Authorisation of commuted value by the [Director, Pension Department] [Substituted vide F. D. Notification No. F. 1 (45) FD/Gr. 2/83, dated 17-1-1984 w.e.f. 1-12-1983.].
(1)The [Director, Pension Department] [Substituted vide F. D. Notification No. F. 1 (45) FD/Gr. 2/83, dated 17-1-1984 w.e.f. 1-12-1983.] on receipt of Form I from the Head of Office shall verify that-(a)information furnished by the Head of Office in Part III of Form I is correct;(b)the applicant is eligible to commute a fraction of his pension without medical examination;(c)the commuted value of pension has been determined correctly by the Head of Office.(2)The [Director, Pension Department] [Substituted vide F. D. Notification No. F. 1 (45) FD/Gr. 2/83, dated 17-1-1984 w.e.f. 1-12-1983.] after necessary verification of the information furnished in Form I shall-(a)issue authority for the payment of commuted value of Pension of the disbursing authority concerned;(b)draw the attention of the disbursing authority concerned to the proviso to sub-rule (1) of rule 6 so that the disbursing authority may make entry in the Pension Payment Order regarding the date on which the amount of pension is to be reduced on account of commuted part of pension:(c)endorse to the applicant a copy of the authority referred to in clause (a) with the instruction that he should collect the commuted value of pension from the disbursing authority.Chapter-IV Procedure for commutation of Pension after medical examination
