Laws - The Maternity Benefits Act, 1961

The Maternity Benefits Act, 1961

(Act no. 53 of 1961)

CONTENTS
Sections	Particulars
	Preamble

1	Short title, extent and commencement
2	Application of the Act
3	Definitions
4	Employment of, or work by, women prohibited during certain periods
5	Right to payment of maternity benefit
6	Notice of claim for maternity benefit and payment thereof
7	Payment of maternity benefit in case of death of a woman
8	Payment of medical bonus
9	Leave for miscarriage
10	Leave for illness arising out of pregnancy, delivery, premature birth of child, or miscarriage
11	Nursing breaks
12	Dismissal during absence of pregnancy
13	No deduction of wages in certain cases
14	Appointment of Inspectors
15	Powers and duties of Inspectors
16	Inspectors to be public servants
17	Power of Inspector to direct payments to be made
18	Forfeiture of maternity benefit
19	Abstract of Act and rules there under to be exhibited
20	Registers, etc.
21	Penalty for contravention of Act by employer
22	Penalty for obstructing Inspector
23	Cognizance of offences
24	Protection of action taken in good faith
25	Power of Central Government to give directions
26	If the appropriate Government is satisfied that having regard to an establishment ..
27	Effect of laws and agreements inconsistent with this Act
28	Power to make rules
29	Amendment of Act 69 of 1951
30	Repeal