Section 2(6A) in The Employees' State Insurance Act, 1948
(6A)“dependant” means any of the following relatives of a deceased insured person, namely:(i)a widow, a legitimate or adopted son who has not attained the age of twenty-five years, an unmarried legitimate or adopted daughter;(ia)a widowed mother;(ii)if wholly dependant on the earnings of the insured person at the time of his death, a legitimate or adopted son or daughter who has attained the age of twenty-five years and is infirm;(iii)if wholly or in part dependant on the earnings of the insured person at the time of his death,(a)a parent other than a widowed mother,(b)a minor illegitimate son, an unmarried illegitimate daughter or a daughter legitimate or adopted or illegitimate if married and a minor or if widowed and a minor,(c)a minor brother or an unmarried sister or a widowed sister if a minor,(d)a widowed daughter-in-law,(e)a minor child of a pre-deceased son,(f)a minor child of a pre-deceased daughter where no parent of the child is alive, or(g)a paternal grand-parent if no parent of the insured person is alive;
