Section 21(1)(a) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

(a)"family" shall include the following relatives of the member of the Service:-

(i)Wife or husband;

(ii)sons;

(iii)unmarried and widow daughters;

(iv)brothers below the age of 18 years, and unmarried or widowed sisters;

(v)Father;

(vi)mother;

(vii)married daughters; and

(viii)children of a pre-deceased son.

Legal Document View