Section 23(v) in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991
(v)Commuted portion of pension shall be restored when the pensioner attains the age of 70 years, if the commutation was applied for and sanctioned within one year of retirement, and the employee had retired on attaining the age of super-annuation. For other types of cases restoration shall be done after varying periods as specified in the C.S.R. or instructions of the State Government
