Section 5(i) in U.P. Contributory Provident Fund Insurance Pension Rules
(i)'Family' includes the following relatives wholly dependent on the employee;(i)Wife in the case of male employee;(ii)Husband, in the case of a female employee;(iii)Sons;(iv)Unmarried and widowed daughters; {including such step children and adopted children).(v)Brothers below the age of 13 years and unmarried and widowed sisters (including such step brothers and step sisters);(vi)Father;(vii)Mother;(viii)Married daughters (including step daughters); and(ix)Children of pre-deceased son.
