Section 3(2) in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959
(2)In the case of a female subscriber, the husband and children of the subscriber and the widow(s) and children of a deceased son of the subscriber: Provided that if a subscriber by notification in writing to the Administrator expresses her desire to exclude her husband from her family, the husband shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these regulations relate unless the subscriber subsequently cancels in writing notification excluding him.Note-I - "Children" means legitimate children.Note-II - An adopted child shall be considered to be a child of the subscriber when the Board is satisfied that under the personal law of the subscriber, adoption is legally recognised as conferring the status of a natural child, but in this case only.(i)"Subscriber" means an employee who has commenced subscription to the fund in accordance with the Regulations 6 and 7.Chapter - II
