Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Civil Services (Commutation Of Pension) (Amendment) Rules, 2008 [01 January 2007] CONTENTS 1 . T h ese rules may be called the Rajasthan Civil Services (Commutation of Pension) (Amendment) Rules, 2008 2. They shall come into force with effect from 01.01.2007 3. In the aforesaid rules Rajasthan Civil Services (Commutation Of Pension) (Amendment) Rules, 2008 [01 January 2007] In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Rajasthan hereby makes the following rules to amend further the Rajasthan Civil Services (Commutation of Pension) Rules, 1996, namely: - 1. These rules may be called the Rajasthan Civil Services (Commutation of Pension) (Amendment) Rules, 2008 :- 2. They shall come into force with effect from 01.01.2007 :- 3. In the aforesaid rules :- (i) The existing Government of Rajasthans Decision No. 3 appearing below Rule 5 shall be substituted by the following namely: - "(3) Commutation shall be allowed on the minimum pension of Rs.3025/- if the actual pension is less than Rs.3025/-." (ii) below the existing Rule 9, the following shall be inserted as Government of Rajasthans Decision: -. "Government of Rajasthans Decision 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 01.01.2007 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 commutable 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." (iii) the Table - Commutation Values, for a pension of Re.1 per annum, shall be substituted by the following, namely: - TABLE See rules 8, 24 (7), 26(5) and 27(1) and (2) Commutation values, for a pension of Re.1 per annum. (Subhash Garg) Principal Secretary to the Government Age next birth day Commutation value expressed as number of years purchase. Age next birth day Commutation value expressed as number of years purchase. 20 9.188 51 8.808 21 9.187 52 8.768 22 9.186 53 8.724 23 9.185 54 8.678 24 9.184 55 8.627 25 9.183 56 8.572 26 9.182 57 8.512 27 9.180 58 8.446 28 9.178 59 8.371 29 9.176 60 8.287 30 9.173 61 8.194 31 9.169 62 8.093 32 9.164 63 7.982 33 9.159 64 7.862 34 9.152 65 7.731 35 9.145 66 7.591 36 9.136 67 7.431 37 9.126 68 7.262 38 9.116 69 7.083 39 9.103 70 6.897 40 9.090 71 6.703 41 9.075 72 6.502 42 9.059 73 6.296 43 9.040 74 6.085 44 9.019 75 5.872 45 8.996 76 5.657 46 8.971 77 5.443 47 8.943 78 5.229 48 8.913 79 5.018 49 8.881 80 4.812 50 8.846 81 4.611 [(Basic: LIC (94-96) Ultimate Table and 8.00% interest] By order of the Governor, Subhash Garg, Principal Secretary to the Government.