Section 3(d) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(d)"Child" means a legitimate child and includes an adopted child, where adoption is recognised by the personal law governing the subscriber or a ward under the Guardians and Wards Act, 1890 (8 of 1890), who lives with the employee and is treated as a member of the family and to whom the employee has, through a special will, given the same status as that of a natural born child;
