Section 2(g) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
(g)"Family" means and includes the following relatives of the employee-(i)Wife, in the case of male employee, or(ii)Husband, in the case of female employee ;(iii)Sons, including step sons and legally adopted sons ;(iv)Daughters, including step daughters and legally adopted daughters ;(v)Brothers, below the age of 18 years including step brothers ;(vi)Father, including adoptive parents in the case of individual ;(vii)Mother, including adoptive parents in the case of individual whose personal law permit adoption :(viii)Unmarried sisters and widowed sisters including step sisters ;(ix)Married daughters ; and(x)Children of the pre-deceased sons or daughters ;
