Section 28 in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
28. Prohibition of discharged or removal from service during or on account of absence from duty owing to confinement.
(1)No employer shall discharge or remove from service any woman employee on account of, or during the period of, absence from duty allowed to her under Section 26.(2)No woman employee shall, as a result of her discharge or removal from service within six months of the day of her delivery, be deprived of the maternity benefits, which she would have, but for, the discharge or removal, been entitled to, if the same is held by the inspector to be without sufficient cause.
