Section 59 in Employees' State Insurance (General) Regulations, 1950
59. Intermediate certificate.-
If the final certificate is not issued within seven days of the date of the first certificate, an insured person shall, except where the case is covered by regulation 61, submit certificates in the form of intermediate certificates [Form 7] [ Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Form 10" w.e.f. 1.1.2005).] at intervals of not more than seven days each, commencing from the date of the first certificate.
