Section 2(4) in The Chennai Corporation Servants Conduct Rules, 1968
(4)"Members of the family" in relation to Corporation servant includes-(i)the wife, child or step child of such Corporation servant, whether residing with him or not and in relation to a Corporation servant who is a woman, the husband residing with her and dependent on her, and(ii)any other person related, whether by blood or by marriage to the Corporation servant or to such Corporation servant's wife, wife or husband, and wholly dependent on such Corporation servant, but does not include a wife or husband legally separated from the Corporation servant, or a child or step child who is no longer in any way dependent upon him or her, or of whose, custody the Corporation servant has been deprived of by law.
