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State of Uttar Pradesh - Section

Section 79 in U.P. Zila Panchayats Service Rules, 1970

79. Compassionate allowance.

- The Karya Samiti may, for good and sufficient reasons which shall be placed on record, grant to a servant who, while engaged in the performance of duty, receives injury to such an extent as to incapacitate him for further employment, or to the widow or other surviving heirs of a servant who in like circumstances dies or is killed, a compassionate allowance, which shall ordinarily not be greater in amount than that to which the servant or his widow or other heir would be entitled if the servants were a Government servant. Where it is proposed to grant a higher amount the prior sanction of the State Government shall be taken.