Section 6 in Orissa Civil Services (Compassionate Grant) Rules, 1964
6.
(1)The family members of a deceased Government servant or as the case may be an injured Government servant shall within three months from the date of death or injury submit a formal application for Compassionate grant to the Head of Office under whom the deceased or injured Government servant last served.(2)On receipt of a formal application -(a)In the case of a deceased Government servant, the authority competent to sanction service pension shall draw up an application in Form I along with a descriptive roll of the Family of a deceased Government servant in duplicate in Form II;(b)In the case of an injured Government servant, the application shall be drawn up by the concerned head of office in Form III with an attested copy of the report of the Medical authority referred to in Rule 2.
