Section 5(5) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
(5)re-employed after retirement;(j)"martyred Government employee" for the purpose of these rules means a Police personnel or a civil employee of the Haryana Government working on regular basis who is killed in action while performing duties of his office displaying bravery and extraordinary courage;(k)"missing Government employee" means a Government employee who while working on regular basis -(a)disappears and whose whereabouts are not known;(b)is reported through the Police Station to be missing while on pilgrimage, tour, etc.; or(c)has been kidnapped by insurgents/terrorists;(l)"while in service" means during the period of service but before attaining the age of superannuation.Exception. - In case of Haryana Civil Medical Services Doctors or any other personnel where the age of superannuation is more than sixty years, the age of superannuation for the purpose of duration of compassionate financial assistance admissible under these rules shall be deemed to be sixty years.
