Section 21(5) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
(5)In case of death during the period of absence related to unauthorized leave pending final decision regarding treatment of the said period, the emoluments for compassionate financial assistance shall be determined equal to the last emoluments drawn immediately before the date of absence.(B)Compensatory allowances on compassionate financial assistance shall be as under:-(i)The dearness allowance at the rate prescribed from time to time, fixed medical allowance, if opted, children education allowance subject to eligibility, shall be admissible;(ii)house rent allowance for a period of two years at the rate drawn immediately before death or admissible at the station from where the Compassionate Financial Assistance is being drawn, whichever is less, or to retain Government accommodation, if already occupied, for a period of two years on payment of normal licence fee;(iii)Children Education Allowance as per provision in the rule 18 of these rules;No other allowances including non-practicing allowance, which were being drawn by the deceased or missing Government employee, shall be included in the emoluments for the purpose of compassionate financial assistance.
