Section 26 in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981
26. Modification in the value specified in the Table.
(1)In case the value specified in the Table is modified at any time before the commutation becomes absolute in terms of clause (ii) of sub- rule (1) of rule 6, the payment shall be made in accordance with the value so modified.(2)Where the commuted value calculated with reference to the Table as modified, is less favourable than the value determined with reference to the Table before it was so modified, 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,(a)inform the applicant of the revised value and communicate to him the provisions of sub-rule (5) of rule 25, and(b)endorse to the Head of Office a copy of the communication issued under clause (a).
