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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1)(e) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019

(e)"eligible family member" means spouse or a dependent member of the family of deceased or missing Government employee in order of priority seeking financial assistance or appointment on compassionate grounds;