Section 9 in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
9. Retrospective revision of final pension.
- An applicant who has commuted a fraction of his final pension and after commutation his pension has been revised and enhanced retrospectively as a result of Government's decision, the applicant shall be paid the difference between the commuted value determined with reference to enhanced pension and the commuted value already authorised. For the payment of difference the applicant shall not be required to apply afresh.[Government of Rajasthans' Decision [Inserted by Notification No. G.S.R. 111B, dated 12.9.2008 (w.e.f. 18.9.1996).]The revised Table of Commutation Value for pension will be used for all commutations of pension which become absolute after the date of issue of this Notification. In the case of those pensioners, in whose case commutation of pension became absolute on or after 1.1.2007 but before the issue of this Notification, the pre-revised Table of Commutation Value for Pension will be used for payment of commutation of pension based on pre-revised pension. Such pensioners shall have an option to commute the amount of pension that has become additionally computable on account of retrospective revision of pension. On exercising such an option by the pensioner, the revised Table of Commutation Value for pension will be used for the commutation of the additional amount of pension that has become commutable on account of retrospective revision of pension. In all cases where the date of retirement/commutation of pension is on or after the date of issue of this Notification, the revised Table of Commutation Value for Pension will be used for commutation of entire pension.]
