Section 32(2)(d) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

(d)impairment of more than forty percent of any of the following kind shall be entitled for benefits. Disabilities broadly are of four types:-

(i)Visual;

(ii)Locomotor;

(iii)Speech and hearing;

(iv)Mental disorders.

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