Section 2(8) in Reserve Bank of India Pension Regulations, 1990
(8)"Family" means,(a)wife in the case of male employee and husband in the case of female employee, [provided the marriage took place before retirement of the employee] [Deleted by amendment vide A. C. No. 8 dated June 14, 1996.] ;(b)son who has not attained the age of twenty five years and unmarried daughter who has not attained the age of twenty five years, including son or daughter adopted legally before retirement, but shall not include son or daughter adopted after retirement ; however, a posthumous child is [included] [Substituted for 'is entitled for the grant of family pension' vide AC No.8 dated June 14, 1996.];
