Section 32(4) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
(4)Dependent blind son/unmarried blind daughter shall be entitled to compassionate financial assistance upto the date of eligibility on production of medical certificate of blindness from a Medical Board:Provided it is evidenced by the medical certificate that the disability of blindness renders him/her incapable of earning. The compassionate financial assistance once sanctioned for dependent blind child shall -(a)be discontinued from the date when a blind son of twenty five years or more subsequently is cured and becomes capable of earning or starts earning a living, whichever is the earlier.(b)remain continue, when a blind daughter is subsequently cured and becomes capable of earning until -(i)she starts earning a living; or(ii)gets married;whichever is earlier.
