Section 32(3) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
(3)In the case of mentally retarded child(ren), the compassionate financial assistance shall be payable to a person nominated by the deceased Government employee. Where no such nomination has been furnished to the Head Office by him during his life-time, it shall be payable to the person nominated by the spouse of deceased Government employee later on.
