Section 2(b) in Oil Industry Development Board Employees (Death-cum-Retirement) Gratuity Rules, 1983
(b)"Family" includes the following:(i)wife or wives (including judicially separated wife or wives) in the case of a male Government servant;(ii)husband, (including judicially separated husband) in the case of a female Government servant;(iii)sons including step sons and adopted sons;(iv)unmarried daughter including step daughters and adopted daughters;(v)widowed daughters including step daughters and adopted daughters;(vi)father including adopted parents in the case of individuals whose personal(vii)mother law permits adoption;(viii)brothers below the age of eighteen years including step brothers;(ix)unmarried sisters and widowed sisters including step sisters;(x)married daughters; and(xi)children of a pre-deceased son;
