Section 3 in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990
3. Definitions
-In these rules, unless the context otherwise requires:-(a)"Government" means the Government of Jammu and Kashmir State;(b)"Director Health Services" means the head of the Medical Department;(c)"Government Servant" means Government servant to whom these rules apply;(d)"Medical Officer" means a Medical Officer of the Medical Department In-charge of Government Hospital/Dispensary specified by Director Health Services for the purpose in respect of Government servant or class of Government servants in any station or areas;(e)"Family" means wife or husband, children including adopted children, step-children and parents (and minor brothers and minor sisters) living with the Government servant and wholly dependent upon him;[Explanation:-Parents in the definition of family shall be treated as dependent on Government servant provided own income of either parent does not exceed [Explanation recast vide SRO 256 dated 7-8-1996 with prospective effect. ][Rs 5000/- p.m.] [Substituted by SRO 221 dated 25-5-2010 for "Rs 2500 p.m.][Note : The Dearness Allowance on pension sanctioned from 1.4.1987 shall not be taken into account to determine the gross pension for the purpose of income limit of [Rs. 2500/-] [Inserted by SRO 354, dated 17.10.1997 with prospective effect.] for dependency of parents.](f)"Government Hospital/Dispensary" means a Medical Institute maintained by Government for purpose of Medical attendance/treatment and includes a Hospital or a Dispensary recognised by the Government for this purpose excluding the Ayurvedic or Unani Dispensaries etc.
