Section 73(1) in The Employees' State Insurance Act, 1948
(1)No employer shall dismiss, discharge or reduce or otherwise punish an employee during the period the employee is in receipt of sickness benefit or maternity benefit, nor shall he, except as provided under the regulations, dismiss, discharge or reduce or otherwise punish an employee during the period he is in receipt of disablement benefit for temporary disablement or is under medical treatment for sickness or is absent from work as a result of illness duly certified in accorÂdance with the regulations to arise out of the pregnancy or confinement rendering the employee unfit for work.
