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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(b) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019

(b)Compassionate appointment shall not be denied or delayed merely on the ground that there is reorganization in the department/office. It shall be made available to the person concerned, if there is a vacancy meant for such appointment and he is found eligible and suitable for such appointment.