Section 93 in The Employees' State Insurance (General) Regulations, 1950
93. Disqualification for maternity benefit. -An insured woman may be disqualified from receiving maternity benefit if she fails without good cause to attend for or to submit herself to medical examination when so required; and such disqualification shall be for such number of days as may be decided by the authority auÂthorised by the Corporation in this behalf: Provided that a woman may refuse to be examined by other than a female doctor or midwife.
