Section 2(h) in The Coal Mines Pension Scheme, 1998
(h)"family" in relation to an employee, means--(i)wife in the case of a male employee or husband in the case of a female employee,(ii)a judicially separated wife or husband, such separation not being granted on the ground of adultery and the person surviving was not held guilty of committing adultery, and(iii)son who has not attained the age of twenty-five years and unmarried daughter who has not attained the age of twenty-five years including such [son or daughter] [Substituted by G.S.R. 269(E), dated 25.5.1998 (w.e.f. 25.5.1998). ] adopted legally before superannuation;
