Section 83(ii) in U.P. Zila Panchayats Service Rules, 1970
(ii)any other person related, whether by blood or by marriage, to the servant or to such servant's wife or husband, and wholly dependent on the servant, but does not include a wife or husband legally separated from the servant, or a child or step-child who is no longer, in any way, dependent upon him or her, or of whose custody the servant has been deprived by law.
