Section 21 in The Rajasthan Maternity Benefit Rules, 1967
21. Remarks column for the Inspector.
Form "B"[See rule 4(1)]This is to certify that I examined..................... wife/daughter of.................. a woman employee in........... (name of factory) on...................(date) and found cannot discover that she is pregnant and is expected to be delivered of a child within (month/and days) from the above-mentioned date/has undergone miscarriage/has been delivered of a child on................ (date) or is suffering from ....................... (date) from illness arising out of pregnancy/ delivery/premature birth of a child or marriage.Date............Signature, qualifications and designation of Medical Officer/Medical Practitioner.Definitions of "child" and "miscarriage" as in the Maternity Benefit. Act 1961:
