Section 2(b) in The Jammu and Kashmir Public Men and Public Servants Declaration of Assets and other Provisions Act, 1983
(b)'family member' means the wife or husband as the case may be, and includes father, mother, step father, step mother, grand father, grand mother, brother, sister, children, Step Children, adopted daughter, adopted son and any other person related whether by blood or marriage, if wholly dependent on the public man or the public servant, as the case may be;
