Section 4 in The Orissa Maternity Benefit Rules, 1965
4. Proof.
(1)The fact that a woman is pregnant or has been delivered of a child or has undergone miscarriage or is suffering from illness arising out of pregnancy, delivery, premature birth of child or miscarriage shall be proved by the production of a certificate to t hat effect from a Registered Medical practitioner.The certificate shall be in Form 'B'.(2)The fact that a woman has been confined may also be proved by the production of a certified extract from a birth register maintained under the provisions of any law for the time being in force or by certificate signed by a registered midwife.(3)The fact that a woman has undergone miscarriage may also be proved by the production of a certificate signed by a registered midwife.(4)The fact of death of a woman or a child may be proved by the production of certificate to that effect in Form 'C' from a Registered Medical Practitioner or by the production of a certified extract from a death register maintained under the provisions of any law for the time being in force.(5)The certificate from a registered midwife shall be in Form 'D'.
