Section 39 in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
39. Furnishing of necessary documents.
(1)The following documents are required to be submitted by the eligible family member with the application form for the purpose of compassionate financial assistance:-(i)Application in form CFA-1.(ii)Certificate of Income of child and/or parent from all sources.(iii)Certificate of marriage or remarriage, in case of female member.(iv)Medical certificate of physically disabled child, if any.(v)Certificate of no judicial proceedings in respect of a criminal case are pending against him/her in any Court of law.(2)The eligible family member in receipt of compassionate financial assistance shall have to appear personally or furnish life certificate and income certificate duly attested by any gazetted officer or village Sarpanch or Municipal Councillor of the area of his residence to the concerned Head of office once in every six months.
