Section 22 in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
22. Eligibility of compassionate financial assistance in addition to pension or family pension or dual assistance at a time.
(1)(a)where both husband and wife are employees of a department or an Organization under Haryana Government; or(b)the spouse is an employee of other Government; or(c)the spouse is a pensioner of Haryana or any other Government,and both or either of them are/is governed by the provisions of these rules, the compassionate financial assistance in respect of deceased Government employee of Haryana shall be admissible to the eligible family member of the deceased or missing Government employee. In the event of death or ineligibility of surviving spouse before the completion of prescribed period, the compassionate financial assistance shall be payable to the next eligible family member in addition to family pension, if any, in respect of deceased pensioner simultaneously.(2)In the event of death of both husband and wife, referred to sub-rule 1 (a) above, compassionate financial assistance for both deceased Government employees shall be admissible to the eligible family member(s). However, for determination of the total emoluments for compassionate financial assistance (excluding compensatory allowances) in respect of both deceased Government employees shall not exceed the maximum of the highest pay scale of state services or as prescribed from time to time.Note. - As on the date of notification of these rules, the maximum of highest basic pay of the State Services is Rs. 2,24,100/-.
