Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maternity Benefit (Amendment) Act, 2008 15 of 2008 [01 April 2008] CONTENTS 1. Short Title And Commencement 2. Substitution Of New Section 8 Maternity Benefit (Amendment) Act, 2008 15 of 2008 [01 April 2008] An Act further to amend the Maternity Benefit Act, 1961. Be it enacted by Parliament in the Fifty-ninth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Maternity Benefit (Amendment) Act, 2008. (2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint. 1. The appointment date for the Enforcement of the Maternity Benefit (Amendment) Act 2008 is 15.04.2008 vide Notification No : SO876(E) dated 15.04.2008. 2. Substitution Of New Section 8 :- In the Maternity Benefit Act, 1961(53 of 1961), for section 8, the following section shall be substituted, namely:-- "8. Payment of medical bonus-(1) Every woman entitled to maternity benefit under this Act shall also be entitled to receive from her employer a medical bonus of one thousand rupees, if no pre-natal confinement and post-natal care is provided for by the employer free of charge. (2) The Central Government may before every three years, by notification in the Official Gazette, increase the amount of medical bonus subject to the maximum of twenty thousand rupees.".