Section 13(2) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

[Cites 0, Cited by 0] [Section 13] [Entire Act]

(2)For the purpose of death-cum-retirement gratuity "Family" shall include the following members :-

(i)wife or wives including judicially separated wife or wives in the case of male employee;

(ii)husband including judicially separated husband in the case of female employee;

(iii)sons including step-children and legally adopted children;

(iv)unmarried and widowed daughters;

(v)brother below the age of eighteen years and unmarried and widowed sisters, including step-brother and sisters;

(vi) father	]	including adopted parents in case of individual whose personallaw permits adoption;
(vii) mother

(viii)married daughters; and

(ix)children of predeceased sons.

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