Section 19 in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
19. Action to be taken by the Superintendent of a Government Hospital/Chief Medical & Health Officer.
(1)The Superintendent of a Government Hospital/ Chief Medical & Health Officer on receipt of documents referred to in sub-rule (3) of rule 18 shall-(a)arrange as far as possible for the medical examination of the applicant by the medical authority at the nearest available station indicated by the applicant in Form 2;(b)transmit the documents referred to in sub-rule (3) of rule 18 to the medical authority with the direction to examine the applicant as provided in rule 23;(c)inform the applicant as to where and when he should appear for medical examination or if necessary direct the medical authority to communicate to the applicant the date and time of such examination.(2)In fixing the date of medical examination, it shall be ensured that the medical examination is held, as Jar as possible, before the date of applicant's next birthday.
