(1)Subject to any rules that may be made in this behalf, every worker shall be entitled to obtain from his employer,-][*] [ Letter and brackets " (a)" omitted by Act 53 of 1961, Section 29.][ in the case of sickness certified by a qualified medical practitioner, sickness allowance, ] [[On the enforcement of the Maternity Benefit Act, 1961 (53 of 1961) in a State in relation to establishments in that State referred to in Section 1(3) thereof, Section 32 will stand amended as follows:-(a)In sub-Section (1), the letter and brackets " (a)" before the words " in the case of sickness" , the word and after the words " sickness allowance" and clause (b) shall be omitted;(b)in sub-Section (2), the words " or maternity" shall be omitted; ]][*] [ The word " and" and Clause (b) omitted by Act 53 of 1961, Section 29.][* * *] [The word " and" and Clause (b) omitted by Act 53 of 1961, Section 29. ][at such rate, for such period and at such intervals as may be prescribed.
