Section 4(1) in The Rajasthan Maternity Benefit Rules, 1967
(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.
