Section 18 in The Rajasthan Shops and Commercial Establishment Rules, 1959
18. Payment of maternity benefit in case of woman's death.
- If a woman entitled to maternity benefit under the Act dies during the period for which she is entitled to maternity benefit the employer shall pay the amount of maternity benefit due if the newly born child survives her, to the person who undertakes the case of the child, and if the child does not survive, to her legal representative.
