Section 22(18) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(18)(a)(i)As soon as a member of service enters Government service, he shall give details of his family in Schedule 'J' to the Head of Office.(ii)If the member of service has no family, he shall furnish the details in Schedule 'J' as soon as he acquires a family.(b)The member of service shall communicate to the Head of Office any subsequent change in the size of his family, including the fact of marriage of his child.(c)As and when the disability referred to in the proviso to sub-rule (7) manifests itself in a child which makes him unable to earn his living, the fact should be brought to the notice of the Head of Office duly supported by a Medical Certificate from a Medical Officer, not below the rank of a Civil Surgeon and this may be indicated in Schedule 'J' by the Head of Office.(d)As and when the claim for family pension arises, the legal guardian of the child should make an application supported by a fresh medical certificate from a Medical Officer, not below the rank of Civil Surgeon, that the child still suffers from the disability.(e)(i)The Head of Office shall, on receipt of the said Schedule 'J', get it pasted on the service book of the member of service concerned and acknowledge receipt of the said Schedule 'J' and all further communications received from the member of service in this behalf.(ii)The Head of Office on receipt of communication from the member of service regarding any change in the size of family shall have such a change incorporated in Schedule 'J'.
