Section 2(f) in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
(f)"Member of the family" in relation to an employee includes.(i)the wife or husband, as the case maybe, of the employee, whether residing with the employee or not but does not include a wife or husband, as the case may be, separated from the employee by a decree or order of a competent court;(ii)son or daughter or step/son or step-daughter of the employee and wholly dependent on him, but does not include a child or step-child who is no longer in any way dependent on the employee or of whose custody the employee has been deprived by or under any law;(iii)Any other person related, whether by blood or marriage, to the employee or to the employee's wife or husband and wholly dependent on the employee.
