Vide notification dated 29th March, 2018, the Central Government has specified for the purposes of clause (iv) of the Explanation to sub-section (2) of Section 2-A of the Payment of Gratuity Act, 1972 (39 of 1972), that the total period of maternity leave in the case of a female employee shall not exceed twenty-six weeks.
Ministry of Labour and Employment
[No. S-420121/02/2016-SS-II]