Section 30 in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
30. Compassionate financial assistance to twin children.
- Where the compassionate financial assistance is payable to twin children it shall be paid to such children in equal shares:Provided that when one such child ceases to be eligible his/her share shall be transferred to the other child and when both of them cease to be eligible the compassionate financial assistance shall be payable to the next eligible single child or twin children, as the case may be.
