(1)Both or either of fee dependent parents or dependent divyang siblings of an employee, as fee case may be, may apply, in writing before the Designated Authority notified under section 6, seeking apportioned salary of fee employee, to be paid to them directly by fee Drawing and Disbursing Officer on monthly basis from fee salary of fee employee:Provided that such dependent parents/divyang siblings, prima facie, establish that they do not have adequate source of income to maintain their livelihood in a dignified manner and they are in need of financial support from the employee:
