Section 32(2) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
(2)Compassionate financial assistance shall be payable on production of medical certificate and subject to the following conditions:-(a)he is incapable of earning his livelihood and was fully dependent upon the deceased Government employee;(b)person with impairment in functions of the body shall be examined by the Board under the chairmanship of the Civil Surgeon of the District. Board shall include the specialist according to the requirement. The appellant medical board is at Post Graduate Institute of Medical Science, Rohtak. The persons residing in Chandigarh/Panchkula shall also be examined by the Disability Medical Board of General Hospital, Sector -16, Chandigarh and Government Medical College and Hospital, Sector-32, Chandigarh with the appellant Medical Board at Post Graduate Institute of Medical Education and Research, Chandigarh;(c)the Medical certificate issued by the Medical Board shall be required once in the case of permanent mental or physical disability including mental retardation. Where the disability is temporary, Medical certificate of the medical board shall be required once in every five years to the effect that he or she continues to suffer from disorder or disability of mind or continues to be physically crippled or disabled;(d)impairment of more than forty percent of any of the following kind shall be entitled for benefits. Disabilities broadly are of four types:-(i)Visual;(ii)Locomotor;(iii)Speech and hearing;(iv)Mental disorders.
