(33)"family" means all or any of the following relatives of an employee or an unorganised worker, as the case may be, namely:-(a)a spouse;(b)a minor legitimate or adopted child dependent upon the employee or an unorganised worker, as the case may be;(c)a child who is wholly dependent on the earnings of the employee or an unorganised worker, as the case may be, and who is-(i)receiving education, till he attains the age of twenty-one years; and(ii)an unmarried daughter;(d)a child who is infirm by reason of any physical or mental abnormality or injury and is wholly dependent on the earnings of the employee or an unorganised worker, as the case may be, so long as the infirmity continues;(e)dependent parents (including father-in-law and mother-in-law of a woman employee), whose income from all sources does not exceed such income as may be prescribed by the Central Government;(f)in case the employee or an unorganised worker, as the case may be, is unmarried and his parents are not alive, a minor brother or sister wholly dependent upon the earnings of the Insured Person;
