Section 5 in The Rajasthan Maternity Benefit Rules, 1967
5. Payment of maternity and other benefit.
(1)A woman employed in a factory and entitled to maternity benefit shall give notice to here employer in Form "E" and the employer shall make payment of the maternity benefit and any other amount dire under the Act to the woman concerned, or, in case of here death before receiving liable such maternity benefit or amount, or where the employer is for maternity benefit under the second proviso to sub-section (3) of Section 5, to the person nominated by the woman in here notice in Form "E" mid in case there is no such nominee to here legal representative.(2)In case of doubt, the maternity benefit or other amount due to a woman employed in factory shall be deposited by the employer, within two months of the date death of the woman concerned with the Competent Authority, who shall, after making necessary enquiries, pay it to the person who, in his opinion is entitled to receive it.(3)Whenever the payment referred to in sub-rule (1) is made, a receipt shall be obtained by the employer in Form "F" from the person to whom the payment is made. In cases falling under sub- rule (2), a receipt shall be given to the employer by the Competent Authority.(4)The medical bonus shall be paid along with the second installment of the maternity benefit.(5)The maternity benefit or any other amount payable under section 7 shall be paid within two months of the date of death of the woman entitled to receive such benefit or amount.(6)The wages payable under section 9 shall be paid to the woman entitled to receive such wages within forty eight hours of production by here of the certificate in Form "B" or Form "D".(7)The wages payable under section 10 shall be paid to the woman entitled to receive such wages within forty eight hours.
