Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 21 in The Orissa Maternity Benefit Rules, 1965 21. Remarks column for the use of the Inspector................. Form 'B'[See Rule 4 (1)]This is to certify that I examined ..............wife/daughter...........of a woman employee in...............(name of establishment) on............(date) and found/cannot discover that she is pregnant and is expected f© be delivered of a child within ...............(months and days) from the above-mentioned date/had undergone miscarriage/has been delivered of a child on .......(date).........or is suffering from........(date) from illness arising out of pregnancy/delivery/premature birth of a child or miscarriage.Date.............Signature, qualification andDesignation of Medical PractitionerForm 'C'[See Rule 4 (1)]This is to certify that Smt.......................wife/daughter of....... employed in.................(name of establishment) expired on before/during/after confinement. The child died on................../survives her.Date.............Signature, qualification and designation of Medical PractitionerForm 'D'[See Rule 4 (5)]This is to certify that I examined .........wife/daughter.....of......... a woman employee in .................(name of establishment) and found that she has been delivered of a child/has undergone miscarriage on............(date).Date.............Signature of Registered midwifeDefinition of "child" and "miscarriage" as in the Maternity Benefit Act, 1961 :
