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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Haryana - Subsection

Section 43(2) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019

(2)Notwithstanding such repeal, all things done or action taken shall be deemed to have been done or taken under these rules.
Form CFA-1(see rule 5 and 36)
Application for Compassionate FinancialAssistance
1 Name :  
2 Date of Birth :  
3 Date of joining on regular basis of deceasedemployee/disappeared Government employee:  
4 Date of death/disappearance alongwith copy ofdeath certificate or First Information Report (FIR)  
5 Designation/Post last held :  
6 Last drawn Basic Pay :  
Full information of Family Member eligiblefor compassionate financial assistance :
    Paste passport size attested photo of familymember eligible for compassionate financial assistance
7 Name :  
8 Permanent Address :  
9 Corresponding Address :  
10 Relation with the deceased/disappearedGovernment employee :  
11 Branch of concerned Department at Tehsil orDistrict Level selected for payment of compassionate financialassistance.  
12 Name of the BankBank Account No.IFSC CodeBranch Address  
13 Detailed information regarding dependents ofdeceased/disappeared Government employee  
  {|
Serial Number Name Relation Date of Birth Proof of Date of Birth Monthly Income from any source Married/ Unmarried Aadhar No.
1.              
2.              
3.              
4.              
5.              
|-| 14| Any other information||-| {||-| Place:||-| Date:| Signature of the applicant|}|-| {||-| To be furnished by the Head of Office|}Comments regardingeligibility of compassionate financial assistance:
Place  
Date Signature of the Head Office
|}Form CFA-2(see rule 7)Application form for compassionate appointment
1. Name of the deceased/missing Governmentemployee:  
2. Date of birth of deceased/missing Governmentemployee:  
3. Date of joining of deceased/missing Governmentemployee:  
4. Date of death of deceased Government employee(with proof):  
5. Date of missing employee (with proof):  
6. Information of the applicant :  
  (a) Name :  
  (b) Address :  
  (c) Relation with the deceased/missing Governmentemployee:  
  (d) Whether fully dependent on the deceased/ missingGovernment employee? If yes, proof thereof:  
  (e) Source of income:  
  (f) Whether employed or unemployed ?  
  (g) If employed in any Department or Organizationunder any State Government or Government of India, name of theoffice and Basic Pay.  
  (h) Whether suffering from any chronic disease orphysically handicapped ?  
7. Information about the dependents of thedeceased/missing Government employee: -  
Name Age Full address (if in service name of office) Income/ Details of Government/ private service Monthly Income Details of movable/ immovable property andmonthly income thereof Any other information
1 2 3 4 5 6 7
             
             
             
             
             
             
             
             
  (a) Widow/Husband  
  (b) Son (unmarried)  
  (c) Unmarried daughters  
  (d) Mother/Father dependent on the deceased/missingGovernment employee.  
8. General Financial position of the family (thisinformation is to be given in affidavit proforma.).  
9. Member of the deceased/missing Governmentemployee's family who opts for Government service. Hiseducational qualifications and other information.  
10. Any another related information, if any.  
11. If the job is given under the scheme, anaffidavit is to be enclosed by other family members that theyshall not claim further appointment under this scheme.  
Place :______________ Signature of the applicant and address.
Date : ______________  
Form CFA-3(see rule-20)Application for appointment under rule 20 for one of the dependent family member of Martyred Government employee.
1. Name of Martyred :  
2. Department :  
3. Date of Martyr in certificate  
4. Full information of applicant  
  (i) Name  
  (ii) Full Address  
  (iii) Relation with Martyred  
5. Information of family of Martyred  
  {|
Name Age Relation Moveable/ Immovable Property Income Any other Information
           
           
           
           
           
|-| 6.| Educational Qualification and otherInformation of dependent family member of Martyred and his wife/dependent interested in Government service.||-| 7.| If any employment under this schemeis to be given to person other than wife then "no objectioncertificate" from other dependent member is to be attached.||}
Date:________________ Signature of Applicant__________________
Full Address__________________________Form CFA-4(see rule 40)Details of Family for Compassionate Financial Assistance or Appointment
Name of the Government employee  
Designation  
Date of birth  
Date of appointment on regular basis  
Details of the members of my family as on  
{|
Serial Number Name of the member of family Date of birth Relationship with the Government employee Monthly income, if any Aadhar No Remarks
1 2 3 4 5 6 7
1.            
2.            
3.            
4.            
5.            
6.            
7.            
|}I hereby undertake to keep the above particulars up-to-date by notifying to the Head of Office any addition or alteration.
Place: __________________ Signature of Government employee
Dated : _________________  
CountersignedSignature of Head of office(with date and stamp of Office)Form CFA-5(see rule 11)Affidavit regarding DeclarationI, _______________________________________ w/o, h/o, s/o, d/o _________________________ ________________________________ resident ______________________________________________________ of _______________________________________________________ , do hereby solemnly affirm and declare as under: -