Section 13(1) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
(1)Maternity leave may be granted to a female Corporation employee with less than two surviving children upto a period of 180 days, from the date of its commencement. However, if there is no surviving child even after availing it twice, maternity leave may be granted on one more occasion. During such period, she will be entitled to leave salary equal to pay drawn immediately before proceeding on leave. Such leave shall not be debited to the leave account but such entry should be made in the service book separately.]
