Section 7 in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
7. Nominations.
(1)An applicant shall make a nomination in Form 5 along with the application referred to in Rule 12 or Rule 17, as the case may be, conferring on one or more persons the right to receive the commuted value of pension in case the applicant dies without receiving the commuted value on or after the date on which commutation became absolute.(2)If there is no such nomination, or if the nomination made does not subsist, the commuted value shall be paid to the family in the manner indicated in sub-rule (1) (b) of Rule 56 of the Pension Rules.(3)If in any case the commuted value cannot be paid in the manner indicated in sub-rules (1) and (2), the same shall be paid to his heirs.
