Section 26 in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
26. Maternity benefit.
- Every woman employee who has been, for a period of not less than six months preceding the date of her delivery, in continuous employment of the same employer whether in the same or different shops or commercial establishments, shall be entitled to receive from her employer for the periods of-(a)six weeks immediately preceding the day of delivery; and(b)six weeks following the date of delivery;such maternity benefits and in such manner as may be prescribed :Provided that no woman employee shall be entitled to receive such benefits for any day during any of the aforesaid periods, on which she attends work and receives wages therefor.
