Section 25(3) in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
(3)Where a request for withdrawal has not been made by the applicant within the time specified in clause (a) of sub-rule (2), it shall be presumed that he has accepted the findings of the medical authority and 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.] shall take action to authorise the payment of commuted value of pension.
