(5)For the purposes of this rule and rule 46, 47 and 48 'family' in relation to a Government servant means.(i)Wife or wives, including judicially separated wife or wives in the case of a male Government servant.(ii)husband, including judicially separated husband in the case of a female Government servant.(iii)[sons including step sons, adopted sons and sons born through illegitimate wife. [Rule 45(5)(iii) to (v) substituted - G.O.Ms.No.602, Finance (Pension) Department, dated 13-09-1996 with effect from 1st January 1979.](iv)unmarried daughters including step daughter, adopted daughters and unmarried daughters born through illegitimate wife.(v)widowed daughters including step daughters, adopted daughters and widowed daughter born through illegitimate wife.](vi)father, including adoptive parents in the case of individuals whose personal law permits adoption.(vii)mother [and step mother] [Rule 45(5)(vii) the words 'and step mother' inserted - G.O.Ms.No.132, Finance (Pension) Department, dated 23-02-1995 with effect from 28th December 1983.], including adoptive parents in the case of individuals whose personal law permits adoption.(viii)brothers below the age of eighteen years, including step brothers.(ix)unmarried sisters and widowed sisters, including step sisters.(x)married daughters, and(xi)Children of pre-deceased son.
