Section 6 in The M.P. Maternity Benefit Rules, 1965
6. Method and time of payment.
(1)Payment of maternity benefit and any other amount due under the Act shall be made by the employer to the woman concerned or the person nominated by her in the notice in Form B or her legal representative, as the case may be.(2)In case of doubt, the maternity benefit or other amount due shall be paid by the employer to the Competent Authority who shall, after making necessary enquiries, pay it to the person, who in his opinion, is entitled to receive it.(3)Whenever the payment referred to in sub-rule (1) is made, a receipt shall be obtained by the employer in Form F from the person to whom the payment is made. In cases falling under sub-rule (2) a receipt shall be given to the employer by the Competent Authority.(4)The medical bonus shall be paid along with the second instalment of the maternity benefit.(5)The payment under Section 7 shall be made within two months of the date of death of the woman.(6)The wages due under Section 9 shall be paid immediately after production of the certificate in Form C or Form E.(7)The wages due under Section 10 shall be paid within 48 hours of the expiry of the period of leave referred to in that section.
