(5)"Family" includes the following relatives of an officer-(a)wife in the case of male officer,(b)husband in the case of female officer,(c)sons-including step children, and adopted children.(d)unmarried and widowed daughters.(e)brothers below the age of 18 years and unmarried and widowed sisters (including step-brothers and stepsisters);(f)father,(g)mother,(h)married daughters (including step-daughters), and(i)children of a predeceased son.
