Section 5 in The Indira Gandhi Matritva Sahyog Rules, 2016
5. Disbursement of the maternity benefit.
(1)The maternity benefit shall be disbursed by the concerned State Governments or Union territory Administrations to the bank or post office account of the beneficiary directly and there shall be no disbursement of maternity benefit in cash or through cheque.(2)All transactions shall be carried out by State Governments or Union territory Administrations through the Public Financial Management System developed by the Controller General of Accounts, Ministry of Finance.(3)The structure existing under Integrated Child Development Services shall be used as the platform for transferring the maternity benefit to the bank or post office account of the beneficiaries.
