Section 5 in Orissa Civil Services (Compassionate Grant) Rules, 1964
5.
(1)The amount of Compassionate grant shall not ordinarily exceed six month's pay of a Government servant.Provided that in extremely hard cases, a higher amount may be sanctioned subject to the maximum of ten thousand rupees in respect of any individual deceased or injured Government servant.(2)The Compassionate grant may be paid in lump sum at a time or in such annual instalments not exceeding six as may be determined by Government.Explanation - For the purpose of this rule 'pay' means pay as defined in Rule 3 of the Orissa Service Code, Volume I, which a Government servant was drawing on the date of his death or injury.
