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State of Haryana - Section
Section 6 in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
6. Duration of compassionate financial assistance.
- The compassionate financial assistance shall be admissible to such eligible family member from the next day of the death of the Government employee for the following period or upto the date of superannuation of such Government employee, whichever is earlier. In case of death -| 1. | before attaining the age of thirty-five years | for a period of fifteen years subject to eligibility. |
| 2. | on attaining the age of thirtyfive years butbefore fortyeight years | for a period of twelve years or upto the date of attaining theage of superannuation or sixty years, whichever is earlier,subject to eligibility. |
| 3. | on attaining the age of fortyeight years orabove | for a period of seven years or upto the date of attaining the ageof superannuation or sixty years, whichever is earlier, subjectto eligibility. |