Section 22(2) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
(2)In the event of death of both husband and wife, referred to sub-rule 1 (a) above, compassionate financial assistance for both deceased Government employees shall be admissible to the eligible family member(s). However, for determination of the total emoluments for compassionate financial assistance (excluding compensatory allowances) in respect of both deceased Government employees shall not exceed the maximum of the highest pay scale of state services or as prescribed from time to time.Note. - As on the date of notification of these rules, the maximum of highest basic pay of the State Services is Rs. 2,24,100/-.
