Section 4(2) in The Orissa Children's and Women's Welfare Service Rules, 1989
(2)Notwithstanding anything contained in Sub-rule (1) a member of the family of a Government servant who dies or is permanently incapacitated while in service may be appointed to the Junior Grade of the Service without recourse to the method of recruitment as specified in Rules 6 to 8, provided such member is eligible to appointment on compassionate grounds in accordance with the scheme governing such appointment in force for the time being.
