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[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(5)(B) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019

(B)Compensatory allowances on compassionate financial assistance shall be as under:-
(i)The dearness allowance at the rate prescribed from time to time, fixed medical allowance, if opted, children education allowance subject to eligibility, shall be admissible;
(ii)house rent allowance for a period of two years at the rate drawn immediately before death or admissible at the station from where the Compassionate Financial Assistance is being drawn, whichever is less, or to retain Government accommodation, if already occupied, for a period of two years on payment of normal licence fee;
(iii)Children Education Allowance as per provision in the rule 18 of these rules;