Section 9 in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
9. Competent authority for Compassionate Appointment.
(1)The Head of the department, where the deceased or missing Government employee was in service, is competent to give compassionate appointment to the eligible family member.(2)While considering the request of the family of missing Government employee, the results of the Police investigation after a lapse of minimum six months from the date of lodging an First Information Report (FIR) by the family shall be taken into account.
