Section 15(f) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
(f)Family Pension shall also be admissible to the family of those deceased or missing Government employees who entered in service on regular basis before the 1st January, 2006, in addition to compassionate appointment under these rules, as per provision in Haryana Civil Services (Pension) Rules, 2016. .
