Section 4(1) in Bihar Maternity Benefit Rules, 1964
(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 but of pregnancy, delivery, premature birth of a child or miscarriage shall be proved by the production of certificate to the effect-(a)from a Gazetted Officer of the State or Central Government; or(b)from an officer of the establishment in which the woman was employed holding a supervisory or managerial rank; or(c)from a member of Parliament, State Legislature, the Local Municipality, or Notified Area Committee, or any other Local Authority; or(d)from a Registered Medical Practitioner, vaid, Hakim, or Kaviraj.The certificate shall ordinarily be in Form "B", but a certificate in any other form shall also be accepted by the employer provided it furnishes all the relevant informations.
