Section 12(3) in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
(3)A Government servant who is due to retire on superannuation and desires payment of the commuted value of pension being authorised at the time of issue of the pension payment order, shall be eligible to apply for commutation of a fraction of pension along with pension papers prior to the date of retirement provided that-(a)the Government servant retires on superannuation pension only;(b)the application is submitted to the Head of Office in Form 1 along with pension papers so as to reach the Head of Office before the date of superannuation; and(c)the Government shall have no liability for the payment of the commuted value of pension if the Government servant dies before the date of superannuation or forfeits claim to pension before such retirement.
