Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22(20)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(20)(b) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(b)"family" in relation to a member of service means-
(i)wife in the case of a male Member of service, or husband in the case of a female member of service;
(ii)a judicially separated wife or husband, such separation not being granted on the ground of adultery and the person surviving was not held guilty of committing adultery;
(iii)unmarried son who has not attained the age of twenty-five years and unmarried or widow or divorced daughter, including such son and daughter adopted legally;
(iv)dependent parents;
(v)dependent disabled siblings (i.e., brother or sister) of a member of service.