Section 12(2) in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
(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.
