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State of Rajasthan - Section

Section 9 in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(9)"Family" means Government servant's spouse, wholly dependent children, legally adopted children (including legally divorced/widowed daughter) and parents (excluding step parents) irrespective of where they reside.Explanation. - for the purpose of this clause
(i)Parents shall be deemed to be wholly dependent if their recurring total annual income from all sources does not exceed the limit as prescribed in Appendix- XIV.
(ii)A declaration regarding income of parents and children shall be furnished by the Government servant in Annexure-I on the date of enforcement of these Rules and any change in income shall be intimated immediately.
(iii)Any change in family shall be declared in Annexure-II by the Government servant within three months of the event.
(iv)Dependent children shall mean and include :
(a) Son Till gets married or starts earning income asprescribed inAppendix-XIVor attains the age of 25 years,whichever is earlier.
(b) Daughter Till gets married or starts earning income asprescribed inAppendix-XIVwhichever is earlier.
Note : Son /daughter suffering from any permanent disability of any kind (physical or mental) shall be treated as dependent irrespective of his/her age or marital status.