5B. Payment of maternity benefit in certain cases.—
Every woman—(a)who is employed in a factory or other establishment to which the provisions of the Employees’ State Insurance Act, 1948 (34 of 1948), apply;(b)whose wages (excluding remuneration for over-time work) for a month exceed the amount specified in sub-clause (b) of clause (9) of section 2 of that Act; and(c)who fulfils the conditions specified in sub-section (2) of section 5,shall be entitled to the payment of maternity benefit under this Act.
