Clarification on Recently Notified Maternity Benefit (Amendment) Act, 2017- (Press Information Bureau) (08 May 2017)

MANU/PIBU/0505/2017

Civil

The Government has notified the Maternity Benefit (Amendment) Act, 2017 on 28th March, 2017 and the provisions of the Amendment Act have come into force with effect from 1st April,2017, except those relating to creche facility {Section 4(1)} which would come into force from 01.07.2017. Keeping in view queries received from various quarters, the Ministry of Labour & Employment, on 12.04.2017, had issued certain clarifications on various provisions of Maternity Benefit (Amendment) Act, 2017. One of the clarifications issued by the Ministry stated that the enhanced maternity benefit, as modified by the Maternity Benefit (Amendment) bill, 2016 can be extended to women who are already under maternity leave at the time of enforcement of this Amendment Act. Having received further queries and to remove doubts, it is further clarified that it is mandatory on the part of employers to extend the benefit of enhanced maternity leave to those women workers who were already on maternity leave on the date of enforcement of the Maternity Benefit (Amendment) Act, 2017 i.e. as on 01.04.2017.

Tags : MATERNITY BENEFIT AMENDMENT CLARIFICATION