Section 3(10) in Rajasthan Civil Services (Medical Attendance) Rules, 2008
(10)"Family" means Government servant's wife / husband, children, including children adopted legally and parents, if wholly dependent upon the Government servant. It is not necessary that the members of the family of a Government servant should reside with him at the time of illness.Explanation. -(i)For the purpose of this clause the parents do not include step parents.(ii)For the purpose of this clause, the parents shall be regarded as wholly dependent upon the Government servant if they normally reside with the Government servant at the place of his duty and their total annual income from all sources including recurring income from sources like house rent, rent from land holdings, dividend, equity, shares, interest etc. does not exceed Rs.36000/- per annum. Non-recurring income e.g. Contributory Provident Fund, Gratuity, Government of India's Prize Bonds, Insurance benefits etc. shall not be regarded as income for the purpose of this clause.(iii)A declaration regarding income and the residence of parents shall be furnished by the Government servant once only from enforcement of these rules.(iv)Any addition / deletion in dependents due to birth/ demise shall be declared by the Government servant within three months.
