Section 56(4) in The Employees' State Insurance (Central) Rules, 1950
(4)An insured woman who is qualified to claim maternity benefits in accordance with sub-rule (1), in case of sickness arising out of pregnancy, confinement, premature birth of child or miscarriage or medical termination of pregnancy, shall, on production of such proof as may be required under the regulations, be entitled, in addition to the maternity benefits payable to her under any other provisions of the Act, for all days on which she does not work for remuneration, to maternity benefits at the rates specified in the sub-rule (5), for all days on which she does not work for remuneration during an additional period not exceeding one month.
