Leave for illness arising out of pregnancy, delivery, premature birth of child, or miscarriage.

10. A woman suffering from illness arising out of pregnancy, delivery, premature birth of child [,miscarriage, medical termination of pregnancy or tubectomy operation] shall, on production of such proof as may be prescribed, be entitled, in addition to the period of absence allowed to her under section 6 , or, as the case may be, under section 9 , to leave with wages at the rate of maternity benefit for a maximum period of one month.