Section 63 in The Employees' State Insurance (General) Regulations, 1950
63. Form of claim for sickness or temporary disablement. -An insured person intending to claim sickness benefit or disablement benefit for temporary disablement shall submit to the appropriate 60 [Branch Office] by post or otherwise, a claim for benefit in [Form 9], appropriate to the circumstances of the case together with the appropriate medical certificates: [Provided that where only one claim in [Form 9] is submitted in respect of more than one certificates, such [Form 9] shall be deemed to be appropriate to all such certificates.]
