Section 24(3) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
(3)(a)On receipt of the notice, the employer may require such employee to be examined at his cost by a lady doctor, if she so desires, or, otherwise, by any qualified medical practitioner or a midwife.(b)If the woman employee-(i)refuses to submit herself to medical examination, or-(ii)on such examination is found not pregnant, or not likely to be delivered of a child within six weeks of the date from which permission for absence from duty is desired, the employer may refuse to relieve her from duty, so however that the employee, if found pregnant shall be allowed to remain absent from duty for a period of six weeks prior to the expected date of her delivery.
