Section 2 in Tamil Nadu Panchayats (Disclosure of Assets and Liabilities by President, Vice-President and Members of Village Panchayat) Rules, 1999
2. Definition.
- In these rules, unless the context otherwise requires, "member of the family" means person related whether by blood or marriage to the president, vice-president and members of village panchayat or his wife or her husband and wholly dependant on such president, vice-president and member.
