Section 31(1) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(1)A female employee shall be entitled to maternity leave for a period not exceeding-(a)180 days at a time for birth of a child;(b)20 days (including stay in hospital) for undergoing hysterectomy operation;(c)45 days during the entire service in case of miscarriage, including abortion, on production of medical certificate.
