For the purpose of rules under this Chapter "Family" of an employee means -(i)wife or wives in case of male employee,(ii)husband in case of a female employee;(iii)sons including step sons and adopted sons;(iv)unmarried daughters including step daughters and adopted daughters;(v)widowed daughters including steps widowed daughters and adopted widowed daughters;(vi)Father including adoptive parents in the case of(vii)Mother individuals whose personal law permits adoption(viii)brothers below the age of 18 years including step brothers;(ix)unmarried sisters and widowed sisters including step sisters;(x)married daughters;(xi)children of a predeceased son.
