Section 35 in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
35. No recovery of Government dues from compassionate financial assistance.
- No recovery of Government dues in respect of deceased Government employee shall be made from the compassionate financial assistance.Note. - For recovery of Government dues, Licence fee etc. See Chapter 3 and 9 of Haryana Civil Services (Pension) Rules, 2016.
