Section 17 in The Rajasthan Shops and Commercial Establishment Rules, 1959
17. Procedure regarding payment of maternity benefit.
(1)Any woman employed in an establishment and entitled to maternity benefit under the provisions of the Act and these rules who is pregnant may, on any day, give notice in writing in Form 9 or orally to her employer stating that she expects to be confined within six weeks next following and her maternity benefit may be paid to her, and that she will not work in any employment during the period for which she received maternity benefit.(2)The employer shall thereupon permit such woman to absent herself from the establishment from the next following day until six weeks after the day of her delivery.(3)Maternity benefit shall be paid by the employer to the women entitled thereto after taking her wishes into consideration in any one of the following three ways, namely:-(i)for six weeks within forty-eight hours of the production of a certificate signed by a registered Medical Practitioner certifying that the woman is expected to be confined within six weeks next following and for the remainder of the total period for which she is entitled to maternity benefit under section 26 within forty-eight hours of the production of a certified extract from a birth register stating that the woman has given birth to a child, or(ii)for the entire period for which the woman is entitled to maternity benefit under section 26 within forty-eight hours of the production within six weeks of her delivery or certified extract from birth register stating that she has given birth to a child:Provided that no woman shall be entitled to any maternity benefit or any part thereof the payment of which is dependent upon the production of a certified extract from a birth register under this rule unless such extract has been produced within six months of the day of her delivery.
