Section 2 in The M.P. Civil Services (Conduct) Rules, 1965
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"The Government" means the Government of Madhya Pradesh;(b)"Government servant" means any person appointed to any civil service or post in connection with the affairs of the State of Madhya Pradesh.Explanation. - A Government servant whose services are placed at the disposal of a company, corporation, organisation or local authority by the Government shall, for the purpose of these rules, be deemed to be a Government servant serving under the Government notwithstanding that his salary is drawn from sources other than from the Consolidated Fund of the State.(c)"members of family" in relation to a Government servant includes :(i)the wife or husband, as the case may be, of the Government servant, whether residing with the Government servant or not but does not include a wife or husband, as the case may be, separated from the Government servant by a decree or order of a competent Court;(ii)son or daughter or step-son or step-daughter of a Government servant and wholly dependent on him, but does not include a child or step-child who is no longer in any way dependent on the Government servant or of whose custody Government servant has been deprived of by or under any law;(iii)any other person related, whether by blood or marriage, to the Government servant or to the Government servant's wife or husband and wholly dependent on the Government servant.
