Section 5(i) in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements
(i)"Family" includes the following relatives wholly dependent on the employee:(i)Wife in the case of male employee;(ii)Wife in the case of male employee;(iii)Husband, in the case of a female employee;(iv)Sons; } Including such step children(v)Unmarried and widowed daughters; } and adopted children.(vi)Brothers below the age of 13 years and unmarried and widowed sisters (including such step brothers and step sisters);(vii)Father;(viii)Mother;(ix)Married daughters (including step daughters); and(x)Children of a pre-deceased son.
