Section 2(c) in National Housing Bank Employees (Conduct) Regulations, 1994
(c)"family" means(i)in the case of male employee his wife, whether residing with him or not, but does not include a legally separated wife and in the case of a woman employee her husband, whether residing with her or not, but does not include a legally separated husband.(ii)children or step children of the employee, whether residing with the employee or not, and wholly dependent on such employer but does not include children or step-children of whose custody the employee has been deprived of by or under any law; and(iii)any other person related to, by blood or marriage, to the employee or to his spouse and wholly dependent upon such employee;
