Section 3(d) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(d)"Family" means-(i)in the case of a male Subscriber, the wife and children of a Subscriber and the widow and children of a deceased son of the Subscriber provided that, if a Subscriber proves that his wife has been judicially separated from him or has ceased under the customary law of the community to which she belongs to be entitled to maintenance she shall henceforth be deemed to be no longer a member of the Subscriber's family in matters to which these Regulations relate, unless the Subscriber Subsequently indicated by express notification in writing to the Administrators that she shall continue to be so regarded.(ii)in the case of a female Subscriber, the husband and children of the Subscriber, and the widows or children of a deceased son of the Subscriber, provided that; if a Subscriber by notification in writing to the Administrators expresses her desire to exclude her husband from her family the husband shall henceforth be deemed to be no longer a member of the Subscriber's family in matters to which these Regulations relate, unless the Subscriber Subsequently cancels in writing her notification excluding him.
