Section 2(g) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(g)"Member of Family" in relation to the employee appointed on the establishment of the Court includes -(i)the wife or husband, as the case may be, of the employee of the Court, whether residing with her/him or not, but does not include a wife or husband, as the case may be, separated from her/him by a decree or order of a competent Court, or in accordance with the personal law applicable to the employee of the Court.(ii)son or daughter or step-son or step daughter of the employee of the Court and wholly dependent on him/her, but does not include a child or step-child, who is no longer in any way dependent on the employee of the Court or of whose custody, the employee of the Court has been deprived of by or under any law.(iii)any other person related, whether by blood or marriage to the employee of the Court or to his wife or her husband, and wholly dependent on the employee of the Court.(iv)"words and expression" used but not defined in these Rules shall have the meaning assigned to them in the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 or the Gujarat Civil Services Rules, 2002.
