Section 2(g) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
(g)"members of family in relation to a servant in the Corporation service" means and includes-(i)the wife, child or step child or adopted child of such servant whether residing with him or not and in relation to the 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 servant or to the wife or husband of such servant wholly dependent on such servant, but does not include a wife or husband legally separated from the 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.
