Section 2(6A) in The Employees' State Insurance (Central) Rules, 1950
(6A)[ "insured woman" means a woman who is or was an employee in respect of whom contribution is or were payable under the Act and who is by reason thereof, entitled to any of the benefits provided under the Act and shall include--(i)a commissioning mother who as biological mother wishes to have a child and prefers to get embryo implanted in any other woman;(ii)a woman who legally adopts a child of upto three months of age;]
