Section 4 in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
4. Restriction on commutation of pension.
(1)No Government servant against whom departmental or judicial proceedings as referred to in Rule 7 of the Pension Rules, have been instituted before the date of his retirement, or the pensioner against whom such proceedings are instituted after the date of his retirement, shall be eligible to commute a fraction of his provisional pension authorised under Rule 90 of the Pension Rules or the pension, as the case may be, during the pendency of such proceedings.(2)No Government servant who has been granted provisional pension pending determination of final pension shall be eligible to commute a fraction of his provisional pension.
