Section 6 in The Punjab Maternity Benefit Rules, 1967
6. Payment of maternity and other benefit.
[Sections 6 and 28(2)(c)] - (1) The employer shall make payment of the maternity benefit and any other amount due under the Act to the woman concerned, or, in case of her death before receiving such maternity benefit or amount, or, where the employer is liable for maternity benefit under the second proviso to sub-section (3) of section 5, to the person nominated by the woman in her notice in Form 'B' and in case there is no such nominee to her legal representative.(2)In case of any doubt, the maternity benefit or other amount due to a woman under the Act, shall be paid by the employer to the recipient after necessary enquiries are made by the Competent Authority to ensure that the person to whom the payment is to be made, in his opinion, is entitled to receive it.(3)Whenever the payment referred to in sub-rule (1) is made, a receipt shall be obtained by the employer in Form 'F' from the person to whom the payment is made. In cases falling under sub-rule (2), a receipt shall be given by the recipient of the benefit in Form 'F' to the employer after receiving the payment in the presence of Competent Authority or his nominee who shall counter sign it.(4)The medical bonus shall be paid along with the second instalment of the maternity benefit.(5)The payment under section 7 shall be made within two months of the date of death of the woman entitled to receive the payment.(6)The wages due under section 9 shall be paid immediately after production of the certificate.(7)The wages due under section 10 shall be paid within a week of the beginning of the period of leave referred to in that section on the production of a certificate in Form 'C' from the Medical Officer of a Civil Hospital or of a dispensary set up by the State Government or from a Registered Medical Practitioner.
