Section 29 in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
29. Compassionate financial assistance to the child of marriage, invalided under Marriage Law (Amendment) Act, 1976.
(1)Notwithstanding that a marriage which is null and void under section 11 of the Marriage Law (Amendment) Act, 1976, but the child of such marriage who would have been legitimate if the marriage had been valid shall be legitimate irrespective of the fact whether or not -(a)a decree of nullity is granted in respect of that marriage under this Act;(b)the marriage is held to be void otherwise than on a petition under this Act.(2)The right of such child is required to be protected and shall accrue after the date of ineligibility of legally wedded wife. The compassionate financial assistance shall be distributed equally among the eligible child of legally wedded wife and the eligible child covered under sub rule (1):Provided that when the share(s) of compassionate financial assistance payable to such a child ceases, the same shall not lapse but shall be payable to the next eligible child, if there is only one eligible child, in full, to such child, and thereafter to the next eligible family member.
