(24)"dependant" means any of the following relatives of deceased employee, namely:-(a)a widow, a minor legitimate or adopted son, an unmarried legitimate or adopted daughter or a widowed mother:Provided that for the purposes of Chapter IV, a legitimate adopted son, who has not attained the age of twenty-five years, shall be dependant of the deceased employee;(b)if wholly dependant on the earnings of the employee at the time of his death, a legitimate or adopted son or a daughter who has attained the age of eighteen years and who is infirm; except for the purposes of Chapter IV wherein the word "eighteen" occurring in this sub-clause shall be deemed to have been substituted by the word "twenty-five";(c)if wholly or in part dependent on the earnings of the employee at the time of his death,-(i)a widower;(ii)a parent other than a widowed mother;(iii)a minor illegitimate son, an unmarried illegitimate daughter or a daughter legitimate or illegitimate or adopted if married and a minor or if widowed and a minor;(iv)a minor brother or an unmarried sister or a widowed sister if a minor;(v)a widowed daughter-in-law;(vi)a minor child of a pre-deceased son;(vii)a minor child of a pre-deceased daughter where no parent of the child is alive, or;(viii)a grandparent if no parent of the employee is alive.Explanation. - For the purposes of sub-clause (b) and items (vi) and (vii) of sub-clause (c), references to a son, daughter or child include an adopted son, daughter or child, respectively;
