Section 9 in The Indira Gandhi Matritva Sahyog Rules, 2016
9. Enforcement and maintenance of records.
(1)The State Governments or Union territory Administrations shall ensure timely release of installments of maternity benefit to beneficiaries' account upon fulfilment of conditions given in rule 6.(2)The State Governments or Union territory Administrations shall maintain proper records of the beneficiaries as per the Indira Gandhi Matritva Sahyog Yojana guidelines.
