The Central Government, after consultation with the Employees’ State Insurance Corporation, notifies Employees’ State Insurance (Central) Amendment Rules, 2022 to amend the Employees’ State Insurance (Central) Rules, 1950. They shall be deemed to have come into force on the 20th day of January, 2017.
Key points:
- In the Employees’ State Insurance (Central) Rules, 1950, in sub-rule (1) of rule 55, the following proviso shall be inserted
“Provided also that in case of an insured woman who is in receipt of maternity benefit and due to reason of which a shorter contribution period is available to her in the contribution period in which the maternity benefit falls, she shall be qualified to claim sickness benefit in the corresponding benefit period if the contribution in respect of her was payable for not less than half the number of days available for working in such contribution period.”.