Section 26(5) in Rajasthan Civil Services (Commutation of Pension) Rules, 1996
(5)If the applicant is informed by the Director, Pension Department under rule 27 that on account of modification of the Table, the commuted value becoming payable to the applicant will be less than the value communicated to him in Form 3, it shall be open to the applicant to withdraw his application by a written notice addressed to the Director, Pension Department and the applicant shall endorse a copy of the notice to the Head of Office within fourteen days of the date on which he receives intimation of such modification.
