Section 22 in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
22. Failure to appear before medical authority.
- If the applicant after receipt of communication from the Superintendent of a Government Hospital or Chief Medical & Health Officer or the medical authority referred to in clause (b) of sub-rule (1) of rule 19 fails to appear for medical examination before the medical authority on the date and time communicated to him (including any change therein either at the request of the applicant or due to administrative reasons) and there is no reasonable ground for his failure, the medical authority shall report the fact to the Head of Office concerned and return to him the documents on expiry of a period of a fortnight.(2)With the return of documents to the Head of Office under sub-rule (1), the application for commutation shall be treated as having been withdrawn.
