Section 55(4) in Rajasthan Civil Services (Pension) Rules, 1996
(4)For the purpose of this rule and rules 56, 58 and 59 "family" in relation to a Government servant, means -(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 stepsons and adopted sons,(iv)unmarried daughters including step daughters and adopted daughters,(v)widowed daughters including step daughters and adopted daughters,(vi)father, including adoptive parents in the case of individuals whose personal law(vii)mother, permits adoption,(viii)brothers below the age of eighteen years including step brothers,(ix)unmarried sisters & widowed sisters including step sisters,(x)married daughters, and(xi)children of a predeceased son.Government of Rajasthan's Decisions
