Section 56(5) in The Employees' State Insurance (Central) Rules, 1950
(5)[ The daily rate of maternity benefit payable in respect of confinement occurring or expected to occur during any benefit period shall be equal to the standard benefit rate in respect of the insured woman during the corresponding contribution period, rounded to the next higher rupee, or rupees twenty-five, whichever is higher.] [Substituted by Notification No. G.S.R. 454 (E) dated 15.6.2011 (w.e.f. 1.7.2011)][56-A. [Confinement expenses][to an insured woman and an insured person in respect of his wife shall be paid a sum of [rupees five thousand] [Inserted by G.S.R. 522, dated 15.10.1996 (w.e.f. 16.11.1996). ] [per case as medical bonus on account of confinement expenses:Provided that the confinement occurs at a place where necessary medical facilities under the Employees' State Insurance Scheme are not available:[Provided further that confinement expenses shall be paid for two confinements only.] [Inserted by G.S.R. 522, dated 15.10.1996 (w.e.f. 16.11.1996). ]
