Section 8A(5)(b) in The U.P. Factories Welfare Officers Rules, 1955

[Cites 0, Cited by 0] [Section 8A(5)] [Section 8A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8A(5)(b) in The U.P. Factories Welfare Officers Rules, 1955

(b)the gratuity payable to a Welfare Officer shall be wholly forfeited-

(i)if the services of such Welfare Officer have been terminated for his riotous or disorderly conduct or any other act of violence on his part, or

(ii)if the services of such Welfare Officer have been terminated for any act which constitutes an offence involving moral turpitude, provided that such offence is committed by him in the course of his employment.]

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State of Uttar Pradesh - Subsection

Section 8A(5)(b) in The U.P. Factories Welfare Officers Rules, 1955