Section 8(g) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
(g)Where the compassionate appointment is not given to the eligible family member due to non-availability of post within a period of one year, in such case the benefit of compassionate financial assistance shall be sanctioned by the Head of Department with retrospective effect to the eligible family member provided that -(i)a certificate shall be obtained from the concerned Treasury Officer regarding withholding of Family Pension for future, if the same has already been sanctioned;(ii)Family Pension Payment Order (FPPO), in original, shall be received back from the Treasury Officer concerned and sent to the Principal Accountant General, Haryana, alongwith complete information in this regard;(iii)the amount of Family Pension already drawn, if any, shall be recovered from the amount of arrear of compassionate financial assistance; and(iv)this process shall be completed within a period of ninety days.
