Section 24(8) in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
(8)The [Director, Pension Department] [Substituted vide F. D. Notification No. F. 1 (45) FD/Gr. 2/83, dated 17-1-1984 w.e.f. 1-12-1983.] on receipt of the documents under sub-rule (7) shall verify the correctness of the commuted value determined by the Head of office and thereafter take action to authorise the commuted value to the applicant under intimation to the Head of Office.
