(4)For the purpose of this rule-(i)the domicile of a government servant is his domicile at the time of his appointment to Government service, as determined in accordance with the provisions set out in the [schedule] [See Pages 503-504 of this part.] to these rules and no government servant who after his appointment to a service or post under the Government, acquires a new domicile, shall thereby lose his eligibility to, or become entitled to admission to, the benefits under this rule;(ii)"child" means a legitimate child (including a step-child) residing with and wholly dependent on the government servant, who, if a female, is unmarried, or, if a male, is under the age of 16.
