Section 25(2) in Life Insurance Corporation of India (Staff) Regulations, 1960
(2)It shall be the duty of every employee to endeavour to prevent any member of his family from taking part in, subscribing in aid of or assist in any other manner any movement which tends directly or indirectly to be subversive of the Life Insurance Corporation or of the Government as by law established, and where an employee is unable to prevent a member of his family from taking part in, or subscribing in aid of, or assisting in any other manner, any such movement or activity, he shall make a report to that effect to the Corporation.Explanation: For purpose of the regulations in this chapter "members of the family" in relation to an employee include(i)the wife, child or step-child or such employee whether residing with him or not, and in relation to an employee who is a woman, the husband residing with her and dependent on her; and(ii)any other persons related, whether by blood or by marriage, to the employee or to such employee's wife or husband and wholly dependent on such Corporation employee;but does not include a wife or husband legally separated from the employee, or child or step-child who is no longer in any way dependent upon him or her or of whose custody the employee has been deprived by law;
