Section 20 in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
20. Medical Authority.
(1)Save as otherwise provided in sub rule (2), the medical authority shall be a medical Board, where an applicant for commutation of pension :-(a)seeks commutation of invalid pension, or(b)has been refused commutation on medical grounds or if he having once declined to accept commutation on the basis of addition of years to his actual age recommended by the medical authority, applied for a second medical examination in accordance with the provisions of rule 24.(2)In any other cases not covered by sub-rule (1) the medical authority shall be a medical officer not lower in status than that of a Civil Surgeon or Chief Medical Officer.
