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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(2)(i) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019

(i)convicted for the murder or abetting in the murder of the Government employee, such a person shall be debarred from receiving the compassionate financial assistance which shall be payable to next eligible member of the family, from the next day of the death of Government employee;