Section 4 in The Rajasthan Maternity Benefit Rules, 1954
4. Proof.
(1)The fact that a woman worker has had a miscarriage or is dead shall be proved by the production either of a certificate to the effect from registered medical practitioner or Hakim or Vaid registered under the Rajasthan Indian Medicine Act. 1952 or certified copy of an extract from death register maintained under the provisions of any law. as the case may be.(2)The fact that a woman worker has availed herself of the services of a qualified mid-wife or a trained woman health visitor at the time of her confinement to entitle her to bonus under Section 5(4) shall be proved by the production of a certificate to that effect from a registered medical practitioner or a trained woman health visitor or a Hakim or Vaid registered under the Rajasthan Indian Medicine Act, 1952.
