Section 5 in The Punjab Maternity Benefit Rules, 1967
5. Proof.
[Sections 6(5) and 28(2)(e)] - (1) The fact that a woman is pregnant or has been delivered of a child or has undergone miscarriage or is suffering from illness arising out of pregnancy, delivery, premature birth of child or miscarriage shall be proved by the production of a certificate to that effect in Form 'C' from -(a)a Medical Officer of a Civil Hospital or of a dispensary set up by the State Government; or(b)a Registered Medical Practitioner.(2)The fact that a woman has been confined may also be provided by the production of certified [copy of an] [Inserted by Punjab Government Notification No. GSR74/CA53/61/S.28/Amd.(1)/79, dated 1.6.1979.] extract from a birth register maintained under the provisions of any law for the time being in force or a certificate signed by a registered mid-wife in Form 'D'.(3)The fact that a woman has undergone miscarriage may also be proved by the production of a certificate signed by a registered mid-wife in [in form D] [Inserted by Punjab Government Notification No. GSR74/CA53/61/S.28/Amd.(1)/79, dated 1.6.1979.].(4)The fact of death of a woman or a child may be proved by the production of a certificate to that effect in Form 'E' from any of the authorities referred to in sub-rule (1) or by the production of a certified [copy of an] [Inserted by Punjab Government Notification No. GSR74/CA53/61/S.28/Amd.(1)/79, dated 1.6.1979.] extract from a death register maintained under the provisions of any law for the time being in force.
