Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(f) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017

(f)"dependent" means a member of the family of an employee, except the spouse, only if his income from all sources including pension and pension equivalent to gratuity does not exceed the limit specified by the Central Government from time to time for availing such benefits;