Section 7 in Orissa Civil Services (Compassionate Grant) Rules, 1964
7.
All applications referred to in clauses (a) and (b) of Sub-rule (2) of Rule 6 shall be sent to the Finance Department through proper channel and the following details shall be furnished along with such applications, namely :(i)a report of the District Collector giving complete information regarding (a) the assets and liabilities of the deceased or injured Government servant, and (b) the family members actually dependent on the deceased or injure Government servant; their age and occupation, if any, and their present financial position;(ii)amount paid or payable to the family of the deceased or to the injured Government servant, death-cum-retirement gratuity, provident fund, Life Insurance, from bank and other deposits, family pension and from other sources, if any;(iii)whether the deceased/injured officer/was a meritorious Government servant and whether his death/injury was due to devotion to duty;(iv)recommendation of the Administrative Department.
