Section 33 in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
33. Compassionate financial assistance to mother or father of deceased Government employee.
- Where the compassionate financial assistance is payable to the dependent parents, in the first instance, it shall be payable to the mother and on her becoming ineligible it shall be payable to the father up to the date of death, ineligibility or prescribed period, whichever is the earliest. Where dependent parents are living separately, the compassionate financial assistance shall be paid to them in equal share.
