Section 17 in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
17. Waiving of recovery of loans and advances of Group C or D employee.
(a)The outstanding amount of loans and advances alongwith interest, if any, namely marriage advance, cycle advance, wheat advance, festival advance availed by a deceased or missing Government employee of Group C or D only shall be waived off for which Head of Department concerned shall be the competent authority.(b)The house building advance and Computer Advance alongwith interest availed if any by a deceased or missing Government employee of Group C or D shall be waived off provided not more than one surviving member of the family of deceased or missing Government is/was employed. The second house building advance or interest thereon, availed if any, shall not be waived off under any circumstances.(c)The outstanding amount of scooter or motor cycle advance alongwith interest, availed if any, by a deceased or missing Government employee of Group C or D shall be waived off where the death occurs due to accident only and not in other cases.(d)The expenditure shall be charged to the Object Code - "31-Write off Loans/ Losses" under the functional major head of the concerned department- 800 -Other expenditure - A - Irrecoverable loan written off.
