Section 53 in The Orissa Municipal Employees' Pension Rules, 1989
53.
"Family" in relation to the employee means -(a)wife in the case of a male employee or husband in case of a female employee :Provided that the marriage took place before retirement of the employee.Note 1. - Wife and husband shall include respectively, judicially separated wife and husband.Note 2. - Where the pension sanctioning authority decided that for reasons to be recorded in writing a child or children from a judicially separated deceased female employee should receive the family pension in preference to the judicially separated husband of the deceased female employee such husband shall not be regarded as covered by the expression "family".(b)son, who has not attained the age of eighteen years and unmarried daughter who has not attained the age of twenty-one years including such son and daughter adopted legally before retirement.
