Section 18(3) in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
(3)The Head of office on receipt of Form 2 from the Director, Pension Department under sub rule(2) shall address in Form 3 the Superintendent of Government hospital/Chief Medical Officer as the case may be where the applicant desires to be medically examined and forward to him the following documents:-(i)Form 2 with Part IV of that Form duly completed in original;(ii)two copies of the applicant's photograph of which one shall be an attested copy;(iii)a copy of Form 4 with a spare copy of Part III of that Form;(iv)report or statement of the applicant's case if he has been granted invalid pension or has previously commuted a part of his pension or declined to accept commutation on the basis of an addition of years to his actual age or has been refused commutation on medical grounds.
