Section 22(1) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
(1)(a)where both husband and wife are employees of a department or an Organization under Haryana Government; or(b)the spouse is an employee of other Government; or(c)the spouse is a pensioner of Haryana or any other Government,and both or either of them are/is governed by the provisions of these rules, the compassionate financial assistance in respect of deceased Government employee of Haryana shall be admissible to the eligible family member of the deceased or missing Government employee. In the event of death or ineligibility of surviving spouse before the completion of prescribed period, the compassionate financial assistance shall be payable to the next eligible family member in addition to family pension, if any, in respect of deceased pensioner simultaneously.
