Section 44(5) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(5)For the purposes of this regulation and Regulations 45,47 and 48 'family' in relation to an employee of the Commission means:(i)Wife or wives including judicially separated wife or wives, in the case of a male employee;(ii)Husband including judicially separated husband, in the case of a fenlale employee.(iii)Sons including stepsons and adopted sons,(iv)Unmarried daughters including step daughters and adopted daughters,(v)Widowed daughters including step daughters and adopted daughters,(vi)father/mother including adoptive parents in the case of individual whose personal law permits adoption,(viii)brothers below the age of eighteen years including step brothers.(ix)Unmarried sisters and widowed sisters including step sisters;(x)married daughters, and(xi)children of predeceased son.Explanation. - (1) These regulations do not prohibit the grant of family pension/death-cum-retirement gratuity to the family of an employee of the Commission who commits suicide.
