Section 98(ii) in Employees' State Insurance (General) Regulations, 1950
(ii)who has been under medical treatment for sickness other than tuberculosis, leprosy, mental or malignant diseases or has, been absent from work as a result of illness duly certified in accordance with these regulations to arise out of the pregnancy or confinement rendering the employee unfit for work, after the employee has been under such treatment or has been absent from work for a continuous period of six months or more;
