Section 12 in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
12. Application for commutation of pension.
(1)An applicant, who is eligible to commute a fraction of pension shall-(a)apply to the Head of Office in Form I after the date of his retirement;(b)ensure that the application in Form I, duly completed, is delivered to the Head of Office as early as possible but not later than one year of the dale of his retirement:Provided that in the case of an applicant :-(a)referred to in clause (iii) of rule 11, where order retiring him from Government service had been issued from a retrospective date, the period of one year referred to in this sub-rule, shall reckon from the date of issue of the retirement orders;(b)referred to in clause (v) of rule 11, the period of one year referred to in this sub-rule shall reckon from the date of the issue of the orders consequent on the finalisation of the departmental or judicial proceedings.(2)An applicant who applies for commutation of pension within one year of the date of his retirement but his application in Form I is received by the Head of Office after one year of the date of his retirement, shall not be eligible to get his pension commuted without medical examination. Such an applicant, if he desires to commute a fraction of his pension shall apply a fresh in Form 2 in accordance with the procedure laid down in Chapter IV.
