Section 27A(2) in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
(2)[ (i) An applicant who is eligible for restoration of commutation of Pension under sub-rule (1) shall apply to the concerned Treasury Officer/Pension Payment Officer in Form No. 5.(ii)on receipt of an application for restoration of commutation of pension from the Pensioner, the Treasury Officer/Pension Payment Officer shall ask for the disburser's half from the concerned Bank/Sub-Treasury, in cases where the pensioner draws his pension from Public Sector Bank/Sub-Treasury and shall examine it and authorise full pension as a result of restoration of commuted value of pension and record the same on both halves of Pension Payment Order under his seal and dated signature. The both halves of Pension Payment order will be sent to concerned Bank/Sub-Treasury for disbursement.](iii)[ The Treasury Officer/Pension Payment Officer will inform the Director of Pension about the restoration of commuted portion of pension for the purpose of verification and updating the records in the Directorate of Pension.] [[Substituted vide F. D. Notification No. F. 1 (24) FD (Gr.2)/81 dated 19-4-1990 (RSR 19/90) for :-(iii)In receipt of application from the Treasury Officer, the Director, Pension Department Rajasthan shall examine it and arrange to issue fresh P.P.O. authorising full pension as a result of restoration of commuted value of pension under Intimation to the pensioner. The both halves of new P.P.O. will be sent to the concerned Treasury Officer for disbursement. The old P.P.O. will be cancelled by drawing cross lines in red ink under the signatures of Treasury Officer.]]Chapter-V Miscellaneous
