Section 4 in The Rajasthan Maternity Benefit Rules, 1967
4. Proof.
(1)The fact that 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 a certificate to that effect in Form B F.(a)from a medical officer of a Government hospital or a dispensary maintained under the E.S.I. Scheme; or(b)from a Registered Medical Practitioner.(2)The fact that a woman has been confined may also be proved by the production of a certified 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 midwife.(3)The fact that a woman has undergone miscarriage may also be proved by the production of a certificate signed by a registered midwife.(4)The fact of a woman or a child may be proved by the production of a certificate to that effect in Form "C" from any of the authorities referred to in sub-rule (1) or by the production of a certified extract from a death register maintained under the provisions of any lay for the time being in force.(5)The certificate from a registered midwife shall be in Form "D"
