Section 31 in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
31. Compassionate financial assistance to minor child through natural or de-facto guardian.
- In the event of remarriage or death of the widow/widower, if the compassionate financial assistance is payable to the minor child under these rules, it shall be paid through their natural guardian, if any, otherwise through their de-facto guardian on production of indemnity bond till the minor attains the age of eighteen years. In disputed cases, however, payment shall be made through a legal guardian appointed by the Court of law.Note. - Specimen of indemnity bond is available at Annexure CFA-6
