Section 23(2) in West Bengal Shops and Establishments Rules, 1964
(2)No woman shall be entitled to maternity benefit unless she has actually worked in the shop or the establishment concerned for a period of not less than one hundred and sixty days in the twelve months immediately preceding the date of her expected delivery.Explanation.For the purpose of calculating under this sub-rule the days on which a woman has actually worked in the shop or establishment concerned, the days for which she has been laid off within the meaning of clause (kkk) of section 2 of the industrial Disputes Act, 1947 (14 of 1947), during the period of 12 months immediately preceding the date of her expected delivery shall be taken into account.
