Section 5(2) in The Rajasthan Maternity Benefit Act, 1953
(2)The maximum period for which any woman shall be entitled to the payment of maternity benefit shall be [twelve weeks] [Substituted by Act No. 32 of 1959.] that is to say [six weeks] [Substituted by Act No. 32 of 1959.] up to and including the day of her delivery and [six weeks] [Substituted by Act No. 32 of 1959.] immediately following that day. [In addition to maternity leave for a period of twelve weeks the employer shall provide further leave for a maximum period of one month in case of illness arising out of pregnancy or confinement] [Inserted by Act No. 32 of 1959.]. If a woman dies during this period the maternity benefit shall be payable only for the days up to and including the day of her death.
