Section 4(1) in Orissa Civil Services (Compassionate Grant) Rules, 1964
(1)In determining the quantum of the Compassionate grant, the following factors shall be taken into account, namely :(a)the financial condition of the applicant;(b)non-availability of adequate medical facilities at the place where a deceased or injured Government servant was working at the time of his death or injury;(c)the pension and/or gratuity to which an injured Government servant or the family of the deceased Government servant entitled to; and(d)pension or gratuity sanctioned under Rule 14 of the Orissa Civil Services (Extraordinary Pension) Rules.
