Section 2(b) in Orissa Civil Services (Compassionate Grant) Rules, 1964
(b)Family in relation to a deceased Government servant includes-(i)wife or husband;(ii)sons;(iii)unmarried and widowed daughters, including step children and adopted children;(iv)brothers below the age of 18 years including step brothers and unmarried and widowed sisters including step sisters;(v)father;(vi)mother; and(vii)children or a pre-deceased son, who are actually dependent on the deceased Government servant.
