Section 21(1) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(1)For the purpose of this rule-(a)"family" shall include the following relatives of the member of the Service:-(i)Wife or husband;(ii)sons;(iii)unmarried and widow daughters;(iv)brothers below the age of 18 years, and unmarried or widowed sisters;(v)Father;(vi)mother;(vii)married daughters; and(viii)children of a pre-deceased son.Note 1. - Items (ii) and (iii) will include step children.Note 2. - An adopted son or an adopted daughter may be treated as son or daughter for the purpose of this rule provided that the Accounts Officer, or if any doubt arises in the mind of the Accounts Officer, the solicitor to the State Government is satisfied that under the personal law of the member of the service , adoption is legally recognised conferring the status of a natural child.(b)"person" shall include any company or association or body of individuals whether incorporated or not.
