Section 3(4) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
(4)"family" means-(a)wife, in the case of a male Government servant;(b)husband, in the case of a female Government servant;(c)sons and unmarried daughters;(d)widowed daughter;(e)brothers;(f)unmarried or widowed sisters;(g)father; and(h)mother ;Provided that the persons mentioned in items (d) to (h) shall not be deemed to be included in the family, unless they were largely dependent on the Government servant.Note - Family includes posthumous children if, born alive, but not step-sons, step-daughters, step-brothers, step-sisters, step-mother and step-father.
