For the purpose of death-cum-retirement gratuity, "Family" shall include the following relative of employees :-(i)Wife or wives including judicially separated wife or wives in the case of male employee;(ii)husband including judicially separated husband in the case of female employee;(iii)sons (including step children and adopted children)(iv)unmarried and widow daughters(v)brothers below the age of eighteen years and unmarried and widowed sisters, including step brothers and sisters,(vi)father) including adopted parents in case of individuals whose(vii)mother) personal law permits adoption(viii)married daughters; and(ix)children of a predeceased son.
