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State of Haryana - Section

Section 43 in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019

43. Repeal and Savings.

(1)The Haryana Compassionate Assistance to the Dependents of Deceased Government Employees Rules, 2006, are hereby repealed.
(2)Notwithstanding such repeal, all things done or action taken shall be deemed to have been done or taken under these rules.
Form CFA-1(see rule 5 and 36)
Application for Compassionate FinancialAssistance
1 Name :  
2 Date of Birth :  
3 Date of joining on regular basis of deceasedemployee/disappeared Government employee:  
4 Date of death/disappearance alongwith copy ofdeath certificate or First Information Report (FIR)  
5 Designation/Post last held :  
6 Last drawn Basic Pay :  
Full information of Family Member eligiblefor compassionate financial assistance :
    Paste passport size attested photo of familymember eligible for compassionate financial assistance
7 Name :  
8 Permanent Address :  
9 Corresponding Address :  
10 Relation with the deceased/disappearedGovernment employee :  
11 Branch of concerned Department at Tehsil orDistrict Level selected for payment of compassionate financialassistance.  
12 Name of the BankBank Account No.IFSC CodeBranch Address  
13 Detailed information regarding dependents ofdeceased/disappeared Government employee  
  {|
Serial Number Name Relation Date of Birth Proof of Date of Birth Monthly Income from any source Married/ Unmarried Aadhar No.
1.              
2.              
3.              
4.              
5.              
|-| 14| Any other information||-| {||-| Place:||-| Date:| Signature of the applicant|}|-| {||-| To be furnished by the Head of Office|}Comments regardingeligibility of compassionate financial assistance:
Place  
Date Signature of the Head Office
|}Form CFA-2(see rule 7)Application form for compassionate appointment
1. Name of the deceased/missing Governmentemployee:  
2. Date of birth of deceased/missing Governmentemployee:  
3. Date of joining of deceased/missing Governmentemployee:  
4. Date of death of deceased Government employee(with proof):  
5. Date of missing employee (with proof):  
6. Information of the applicant :  
  (a) Name :  
  (b) Address :  
  (c) Relation with the deceased/missing Governmentemployee:  
  (d) Whether fully dependent on the deceased/ missingGovernment employee? If yes, proof thereof:  
  (e) Source of income:  
  (f) Whether employed or unemployed ?  
  (g) If employed in any Department or Organizationunder any State Government or Government of India, name of theoffice and Basic Pay.  
  (h) Whether suffering from any chronic disease orphysically handicapped ?  
7. Information about the dependents of thedeceased/missing Government employee: -  
Name Age Full address (if in service name of office) Income/ Details of Government/ private service Monthly Income Details of movable/ immovable property andmonthly income thereof Any other information
1 2 3 4 5 6 7
             
             
             
             
             
             
             
             
  (a) Widow/Husband  
  (b) Son (unmarried)  
  (c) Unmarried daughters  
  (d) Mother/Father dependent on the deceased/missingGovernment employee.  
8. General Financial position of the family (thisinformation is to be given in affidavit proforma.).  
9. Member of the deceased/missing Governmentemployee's family who opts for Government service. Hiseducational qualifications and other information.  
10. Any another related information, if any.  
11. If the job is given under the scheme, anaffidavit is to be enclosed by other family members that theyshall not claim further appointment under this scheme.  
Place :______________ Signature of the applicant and address.
Date : ______________  
Form CFA-3(see rule-20)Application for appointment under rule 20 for one of the dependent family member of Martyred Government employee.
1. Name of Martyred :  
2. Department :  
3. Date of Martyr in certificate  
4. Full information of applicant  
  (i) Name  
  (ii) Full Address  
  (iii) Relation with Martyred  
5. Information of family of Martyred  
  {|
Name Age Relation Moveable/ Immovable Property Income Any other Information
           
           
           
           
           
|-| 6.| Educational Qualification and otherInformation of dependent family member of Martyred and his wife/dependent interested in Government service.||-| 7.| If any employment under this schemeis to be given to person other than wife then "no objectioncertificate" from other dependent member is to be attached.||}
Date:________________ Signature of Applicant__________________
Full Address__________________________Form CFA-4(see rule 40)Details of Family for Compassionate Financial Assistance or Appointment
Name of the Government employee  
Designation  
Date of birth  
Date of appointment on regular basis  
Details of the members of my family as on  
{|
Serial Number Name of the member of family Date of birth Relationship with the Government employee Monthly income, if any Aadhar No Remarks
1 2 3 4 5 6 7
1.            
2.            
3.            
4.            
5.            
6.            
7.            
|}I hereby undertake to keep the above particulars up-to-date by notifying to the Head of Office any addition or alteration.
Place: __________________ Signature of Government employee
Dated : _________________  
CountersignedSignature of Head of office(with date and stamp of Office)Form CFA-5(see rule 11)Affidavit regarding DeclarationI, _______________________________________ w/o, h/o, s/o, d/o _________________________ ________________________________ resident ______________________________________________________ of _______________________________________________________ , do hereby solemnly affirm and declare as under: -
(1)I shall maintain properly the other family members who were dependent on the deceased/missing Government employee mentioned in the form enclosed herewith and in case it is proved at any time that the said family members are being neglected or not being properly maintained by me, my appointment may be terminated.
(2)That the facts given by me above are, to the best of my knowledge, correct. If any of the facts herein mentioned are found to be incorrect or false at a future date, my services may be terminated.
Place: __________________ Deponent
Dated : _________________  
Verification:Verified that the contents of the above affidavit are true and correct to the best of my knowledge and belief and nothing has been concealed therein
Place: __________________ Deponent
Dated : _________________  
Form CFA-6Indemnity Bond(see rule 31)(To be furnished by the de facto guardian of minor eligible family member of deceased or missing Government employee)Know all men by these presents that we (a).............................................................................................................. (b).......................................................................................................................................the widow/son/brother, etc., of (c)...................................................................................................deceased/missing Government employee, resident of ..........................................................................................................................................................................................of .................................................................. and .................................................................. son/wife/daughter of ............................................................................................................................................................................resident of .......................................................................................................................................the sureties for and on behalf of the Obligor (hereinafter called "the Sureties") are held firmly bound to the Governor of Haryana (hereinafter called " the Government" ) in the sum of Rs................................................................................................... (Rupees......................................................................................................only) well and t ruly to be paid to the Government on demand and without a demur together with simple interest at the rate prescribed by Government for General Provident Fund from the date of payment until repayment is made, we bind ourselves and our respective heirs, executors, administrators, legal representatives, successors and assigns by these presents.Signed this .................................day of ..............................two thousand and ......................... ..........................Whereas (c)...........................................................was at the time of his disappearance in the employment of the Government/receiving a Compassionate Financial Assistance at the rate of Rs....................... (Rupees...........................................................................................only) per month from the Government.And whereas the said (c)............................................................disappeared on the .....................day of .............................................................. 20......................... and a sum of Rs......................................... (Rupees ................................................................................................................................. only) per month is to be paid towards compassionate financial assistance to his family members.And whereas the Government has no objection to the payment of the said sum to the Obligor but under Government Rules and Orders, it is necessary for the Obligor to first execute a bond with one surety/two sureties to indemnify the Government against all claims to the amount so due as aforesaid to the said (c)..........................................................................before the said sum can be paid to the Obligor.And whereas the Obligor and at his/her request the surety/sureties have agreed to execute the bond in the terms and manner hereinafter contained.Now the condition of this bond is such that if after payment has been made to the Obligor, the Obligor and/or the surety/sureties shall in the event of a claim being made by any other person against the Government with respect to the aforesaid sum of Rs............................................refund to the Government the said sum of Rs................................................and shall otherwise indemnify and keep the Government harmless and indemnified against and from all liabilities in respect of the aforesaid sum and all costs incurred in consequence of the claim thereto THEN the above written bond or obligation shall be void and of no effect but otherwise it shall remain in full force, effect and virtue.And these presents also witness that the liability of the sureties hereunder shall not be impaired or discharged by reason of time being granted by or any forbearance act or omission of the Government whether with or without the knowledge or consent of the surety/sureties in respect of or in relation to the obligations or conditions to be performed or discharged by the Obligor or by any other method or thing whatsoever which under the law relating to sureties, shall but for this provision have the effect of so relating the surety/sureties from such liability nor shall it be necessary for the Government to sue the Obligor before suing the surety/sureties or either of them for the amount due hereunder, and the Government agrees to bear the stamp duty, if any, chargeable on these presents.In witness whereof the Obligor and the surety/sureties hereto have set and subscribed their respective hands hereunto on the day, month and year above written.Signed by the above named 'Obligor' in the presence of