Section 3(h) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962
(h)'Family' means:-(i)In the case of a male subscriber, the wife, children, whether married or unmarried, and dependent parents of the subscriber, and the widow and children of deceased son of the subscriber provided that if a subscriber proves that his wife has ceased under the personal law governing him or the customary law of the community to which the spouses belong, to be entitled to maintenance, she shall no longer be deemed to be a part of the subscriber's family for the purpose of this scheme, unless the subscriber subsequently intimates by express notice in writing to the Committee that she shall continue to be so regarded; and(ii)In the case of a female subscriber, the husband and children of the subscriber, the dependent parents of the subscriber or of the husband, and the widow and children of a deceased son of the subscriber:
