Section 29(4) in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
(4)[ The concerned Treasury Officer/Pension Payment Officer shall indicate the date of restoration of commuted pension as per provisions contained in sub rule (1) at the time of commutation of pension in the both halves of Pension Payment Order in the following format :-"The amount of pension of Rs. ..... commuted on ........... shall be restored from the first of the month following the month in which the period of 14 years will elapse i.e. on provided that the pensioner himself is alive on that date.]Chapter - VI Miscellaneous
