Section 5 in The M.P. Maternity Benefit Rules, 1965
5. Proof.
(1)The fact that a woman is pregnant or has been delivered of a child or has undergone miscarriage or is suffering from illness arising out of pregnancy, delivery, premature birth of child or miscarriage shall be proved by the production of a certificate to that effect, from the registered medical practitioner. The certificate shall be in Form C.(2)The fact that a woman has been confined may also be proved by the production of a certified extract from a birth register maintained under the provisions of any law for the time being in force or a certificate signed by a qualified mid-wile.(3)The fact that a woman has undergone miscarriage may also be proved by the production of a certificate signed by a qualified midwife.(4)The fact of death of a woman or a child may be proved by the production of a certificate to that effect in Form D from the authority referred to in sub-rule (1) or by the production of a certified extract from a death register maintained under the provisions of any law for the time being in force.(5)For the purposes of sub-rules (2) and (3), the qualifications to be possessed by a mid-wife shall be determined by the State Government. The certificate from a qualified mid-wife shall be in Form E.
