Section 45 in The Employees' State Insurance (General) Regulations, 1950
45. When claim becomes due. -A claim for any benefit under the Act shall for the purposes of section 77 of the Act, becomes due on the following days-(a) for sickness benefit or for disablement benefit for temporary disablement for any period, on the date of the issue of the medical certificate in respect of such periods: provided that in cases where a person is not entitled to sickness benefit for the first two days of sickness, the due date shall be deferred by such days.
(b)for maternity benefit-(i) in case of confinement, on the date of issue, in accordance with these regulations, of certificate of expected confinement or on the day six weeks preceding the expected date of confinement so certified whichever is later or, if no such certificate is issued, on the date of confinement; and(ii)in case of miscarriage and in case of sickness arising out of pregnancy, confinement, premature birth of child or miscarriage, on the date of issue of the medical certificate of such miscarriage or sickness, as the case may be;(c)for 50 [first payment of] disablement benefit for permanent disablement, on the date on which an insured person is declared as permanently disabled in accordance with the Act and these regulations; and[(d) for 50 [first payment of] dependants' benefit, on the date of the death of the insured person in respect of whose death, the claim for such benefit arises or, where disablement benefit was payable for that date, on the date following the date of death or, where the beneficiary becomes entitled to a claim on any subsequent date, on the date on which he becomes so entitled;](e)for subsequent payments of disablement benefit for permanent disablement and for subsequent payments of dependent's benefit, the last day of the month to which the claim relates.(f)for [funeral expenses] on the date of the death of the insured person in respect of whose death the claim for such benefit arises.
