Section 13 in The Rajasthan Maternity Benefit Rules, 1967
13. Non-submission of notices, appeals or complaints in the prescribed forms.
- Nothing in miles 9 and 10 shall affect the right of a woman entitled to receive maternity benefit or any other amount due under the Act. if she fails to submit a notice, appeal or complaint under the said rules, as the case may be in a prescribed form:Provided that where a notice, appeal or complaint under the said rules have been submitted by a woman entitle to receive maternity benefit or any other amount due under the Act in a form other than the prescribed form, the authority concerned may within 15 days of the receipt of such notice, appeal or complaint, as the case may be in the prescribed form.
