Section 16 in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
16. Maternity benefit [Section 26].
(1)The maternity benefits payable to a woman employee under Section 26 shall be at the rate of her average daily wages calculated on the total wages earned on the days when full time work was done during a period of three months immediately preceding the date on which she has given notice under sub-section (1) of Section 24 or at the rate of Re. 1 per day, whichever is more.(2)The payment of maternity benefit accruing to a woman employee shall be made to her at any time not later than one week after the date of her delivery : Provided that if a woman dies during this period, the maternity benefit shall be payable only for the days up to and including the day of her death.(3)The amount payable to a woman employee at maternity benefit in accordance with the foregoing rules shall for the purpose of its recovery be deemed to be part of her wages.(4)Payment in respect of a claim of maternity benefit shall be made by the employer to the woman employee concerned or to a person nominated by her in writing or acting on her behalf, or in case of her death to the person who undertakes the care of the child and if the child docs not survive, to her legal heir.
