Section 2(e) in The Payment Of Undisbursed Wages (Air Transport Services) Rules, 1988
(e)"family" means,--(i)in case of a male employee, his wife or wives and children, whether married or unmarried, his dependent parents and widows and children of his deceased sons;(ii)in case of a female employee, her husband, her children, whether married or unmarried, her dependent parents, her husband's dependent parents, and widows and children of her deceased sons;
