Section 8 in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
8. Procedure for compassionate appointment.
(a)The family of deceased/martyred Government employee shall submit an application for compassionate appointment in the prescribed form within six months from the date of death of the Government employee to the Head of Office where the deceased Government employee was on the rolls at the time of death, for onward submission to the Head of Department for further necessary action.(b)In case of missing Government employee the application in the prescribed form shall be submitted by the family after a period of three months from the date of lodging First Information Report (FIR) in the police station alongwith police investigation report regarding untraceable of missing Government employee.(c)The proforma as in CFA-2 (or CFA-3 in case of martyred Government employee) may be used by departments for ascertaining necessary information and processing the cases of compassionate appointment.(d)Each Department may nominate one or more Welfare Officer(s) who shall meet the members of the family of the deceased or missing Government employee immediately upon the demise to advise and assist the family in obtaining ex-gratia compassionate appointment under these rules. The applicant shall be called in person at the very first instance and advised about the requirements and formalities to be completed by him.(e)The Head of the Department shall prepare a list of such eligible family members, who have applied within the stipulated period of six months and review the status of application once every month to consider the cases received during the previous month. The names of the eligible family members shall be arranged with reference to the date of death or date of receipt of Police investigation report regarding untraceable of missing Government employee. These names shall remain on the list for a period of four year from the date of death and appointments shall be given by the department strictly in accordance with these rules and the seniority so maintained. An application for appointment is to be considered in the light of these rules. The applicant may also be granted personal hearing by the concerned Head of the Department, if necessary, for better appreciation of the facts of the case.(f)The validity of the names of the eligible family members on the list shall lapse after four years from the date of death or receipt of Police report, as the case may be.Explanation. - For the purpose of counting the period of four years, any delay caused on account of negligence of an officer/official of the Government can be excluded, provided the delay so caused was on account of such negligence and not on account of normal processing of the case.(g)Where the compassionate appointment is not given to the eligible family member due to non-availability of post within a period of one year, in such case the benefit of compassionate financial assistance shall be sanctioned by the Head of Department with retrospective effect to the eligible family member provided that -(i)a certificate shall be obtained from the concerned Treasury Officer regarding withholding of Family Pension for future, if the same has already been sanctioned;(ii)Family Pension Payment Order (FPPO), in original, shall be received back from the Treasury Officer concerned and sent to the Principal Accountant General, Haryana, alongwith complete information in this regard;(iii)the amount of Family Pension already drawn, if any, shall be recovered from the amount of arrear of compassionate financial assistance; and(iv)this process shall be completed within a period of ninety days.After the completion of tenure of Compassionate Financial Assistance, the proposal with the Forms of Family Pension duly filled by the eligible family member would be sent to the Principal Accountant General, Haryana by the Head of Department concerned to resanction the Family Pension afresh to the family member who is eligible at that time.
