Section 2 in Insolvency and Bankruptcy Board of India (Medical Facility to Chairperson and Whole-time Members) Scheme, 2019
2. Definitions.
- In this scheme, unless the context otherwise requires, -(a)"Code" means the Insolvency and Bankruptcy Code, 2016 (31 of 2016)(b)family mean, -(i)self;(ii)spouse;(iii)dependant parents (female employee can have either her parents or her parents-in-law as dependents);(iv)dependant sisters, widowed sisters, widowed daughters, minor brothers and minor sisters;(v)dependant children and step-children normally residing with the employee (son up to the age of twenty-five years or till his marriage, whichever is earlier, and daughter till she gets married;(vi)dependant divorced or separated daughters (including their minor children) and step-mother;(c)"Group Health Insurance policy" means health insurance policy as being purchased by Insolvency and Bankruptcy Board of India for their employees.Explanation. - For the purposes of this clause, it is hereby clarified that, except for spouse, the family members must be dependent of the employee;(d)words and expressions used in these rules but not defined, and defined in the Code/CGHS and shall have the meanings respectively assigned to them in the Code/CGHS.
