Section 3 in Orissa Civil Services (Compassionate Grant) Rules, 1964
3.
(1)The family of a Government servant shall be eligible to Compassionate Grant under these rules in the event of death of the Government servant while in service subject to the following conditions, namely :(i)the deceased must have a meritorious Government servant and his death was caused or accelerated on account of special and unusual devotion to duty at the risk of his health, or(ii)the Government servant must have died by accident or violence while on duty.(2)A Government servant who sustains an injury on duty shall also be eligible to the Compassionate grant under these rules, subject to the production of a certificate from the Medical Authority to the effect that the injury has resulted in the permanent loss of an eye or limb or the injury is of a more serious nature.Explanation - For the purpose of this rule, the expression "Medical authority" means the Medical authority competent to certify a Government servant permanently incapacitated for further service under Government.
