Section 2(c) in The Orissa Government Servants' Conduct Rules, 1959
(c)"member of the family" in relation to a Government servant Includes-(i)the wife, child or step-child of such Government servant whether residing with him or not, and in relation to a Government servant who is a woman, the husband residing with her and dependent on her ; and(ii)any other person related whether by blood or by marriage to the Government servant and wholly dependent on him or her, but does not include a wife or husband separated from the Government servant or a child or step-child who is no longer in any way dependent upon him or her, or of whose custody the Government servant has been deprived of by law.
