Section 12(2) in The U.P. Recognised Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Ministerial Staff And Group 'D' Employees) Rules, 1984
(2)For the purposes of this rule, a person shall be deemed to be related if he is related to such member in any one of the following ways, namely -(i)Father or mother;(ii)Grandfather, grandmother;(iii)Father-in-law, mother-in-law;(iv)Uncle, aunt, maternal uncle, maternal aunt;(v)Son, daughter, son-in-law, daughter-in-law;(vi)Brother, sister;(vii)Grandson, grand daughter;(viii)Husband, wife;(ix)Nephew, niece;(x)Cousin;(xi)Wife's brother, or wife's sister, wife's brother's wife, sister's husband;(xii)Husband's brother; husband's brother's wife;(xiii)Brother's or cousin's wife.
