Section 3(1) in Orissa Civil Services (Compassionate Grant) Rules, 1964
(1)The family of a Government servant shall be eligible to Compassionate Grant under these rules in the event of death of the Government servant while in service subject to the following conditions, namely :(i)the deceased must have a meritorious Government servant and his death was caused or accelerated on account of special and unusual devotion to duty at the risk of his health, or(ii)the Government servant must have died by accident or violence while on duty.
