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State of Haryana - Section

Section 37 in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019

37. Competent authority for sanction of compassionate financial assistance.

- Head of Department shall be the competent authority to sanction the compassionate financial assistance for the family of deceased Government employee of any group. However, in case of Head of office the next higher authority shall be competent for the purpose.