Section 23 in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
23. Regulation of compassionate financial assistance in case of criminal proceedings.
(1)Where a family member, who in the event of death while in service of a Government employee, is eligible to receive compassionate financial assistance, is charged with the offence of murdering the Government employee or for abetting in the commission of such an offence, the claim of such member, including other eligible member(s) of the family to receive the compassionate financial assistance, shall remain suspended till the conclusion of the criminal proceedings instituted against him.(2)If on the conclusion of the criminal proceedings referred to in sub rule (1), the family member is,-(i)convicted for the murder or abetting in the murder of the Government employee, such a person shall be debarred from receiving the compassionate financial assistance which shall be payable to next eligible member of the family, from the next day of the death of Government employee;(ii)acquitted of the charge of murder or abetting in the murder of the Government employee, the compassionate financial assistance, shall be payable to such person.
