Section 28 in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
28. Compassionate financial assistance in equal shares to widow and child from a divorced wife.
- Where the deceased Government employee is survived by a widow but has left behind eligible child(ren) from a divorced wife or wives, compassionate financial assistance shall be payable in equal shares:Provided that when the share(s) of compassionate financial assistance payable to a child(ren) of divorced wife or to widow ceases to be payable, such share, shall not lapse, but shall be payable to the other widow or widows and/or to the other child(ren) otherwise eligible, in equal shares, and thereafter to the next eligible family member.
