Section 56(2) in The Employees' State Insurance (Central) Rules, 1950
(2)Subject to the provisions of the Act and the regulations, if any, an insured woman who is qualified to claim maternity benefits in accordance with sub-rule (1) shall be entitled to receive it at the daily rate specified in sub-rule (5) for all days on which she does not work for remuneration during a period of [twenty-six weeks of which not more than eight weeks] [Substituted 'twelve weeks of which not more than six weeks' by Notification No. G.S.R. 62(E), dated 20.1.2017 (w.e.f. 22.6.1950).] shall precede the expected date of confinement:Provided that where the insured woman dies during her delivery or [during the period immediately following the date of her delivery] [ Substituted by G.S.R. 522, dated 15.10.1996 (w.e.f. 16.11.1996).] for which she is entitled to maternity benefits, leaving behind in either case, the child, maternity benefits shall be paid for the whole of that period but if the child also dies during the said period, then for the days up to and including the day of the death of the child, to the person nominated by the insured woman, in such manner as may be specified in the regulations, and if there is no such nominee, to her legal representative.[Provided further that the insured woman shall be entitled to twelve weeks of maternity benefit from the date the child is handed over to the commissioning mother after birth or adopting mother, as the case may be:Provided also that the insured woman having two or more than two surviving children shall be entitled to receive maternity benefits during a period of twelve weeks of which not more than six weeks shall precede the expected date of confinement.] [Inserted by Notification No. G.S.R. 62(E), dated 20.1.2017 (w.e.f. 22.6.1950).]
