Section 22(20) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(20)For the purposes of this rule, -(a)"continuous service" means service rendered in a temporary or permanent capacity by member of service and does not include -(i)period of suspension, if any ; and(ii)period of service, if any, rendered before attaining the age of eighteen years;(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.(c)"pay" means -(i)the emoluments as specified in 2(1)(bb), or(ii)the average emoluments as referred to in 2(1)(aa) if the emoluments of the deceased member of service have been reduced during the last ten months of his service otherwise than as penalty.".
