Employees’ State Insurance (General) Regulations, 1950

88. Claim for maternity benefit commencing before confinement

Every insured woman claiming maternity benefit before confinement shall submit to the appropriate local office by post or otherwise-

(i) a certificate of expected confinement in Form 21 given in accordance with these regulations, not earlier than fifteen days before the expected date of confinement:

(ii) a claim for maternity benefit in Form 22 stating therein the date on which she ceased or will cease to work for remuneration; and

(iii) within thirty days of the date on which her confinement takes place, a certificate of confinement in Form 23 given in accordance with these regulations.