Section 10 in The Rajasthan Maternity Benefit Rules, 1967
10. Complaint under Section 17.
(1)A complaint under sub-section (1) of Section 17 shall be made in writing in Form "H" or "T" as the case may be.(2)When a complaint referred to in Section 17 is received by an Inspector, he shall examine the relevant record maintained by the employer in this behalf, examine any person employed in the factory and take down necessary statement for the purpose of the enquiry and if he is satisfied that maternity benefit or the amount has been improperly withheld, he shall direct the employer to make the payment to the woman or to the person claiming the payment under Section 7, as the case may be. immediately or within a specified period.
