Section 5(1) in The Rajasthan Maternity Benefit Rules, 1967
(1)A woman employed in a factory and entitled to maternity benefit shall give notice to here employer in Form "E" and the employer shall make payment of the maternity benefit and any other amount dire under the Act to the woman concerned, or, in case of here death before receiving liable such maternity benefit or amount, or where the employer is for maternity benefit under the second proviso to sub-section (3) of Section 5, to the person nominated by the woman in here notice in Form "E" mid in case there is no such nominee to here legal representative.
