Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Haryana - Subsection

Section 39(1) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019

(1)The following documents are required to be submitted by the eligible family member with the application form for the purpose of compassionate financial assistance:-
(i)Application in form CFA-1.
(ii)Certificate of Income of child and/or parent from all sources.
(iii)Certificate of marriage or remarriage, in case of female member.
(iv)Medical certificate of physically disabled child, if any.
(v)Certificate of no judicial proceedings in respect of a criminal case are pending against him/her in any Court of law.