Section 9 in The M.P. Maternity Benefit Rules, 1965
9. Acts which constitute gross misconduct.
- The following acts shall constitute gross misconduct for purposes of Section 12, namely :-(a)Wilful destruction of goods or property;(b)assault;(c)serious crime resulting in a conviction in Court of law;(d)theft, fraud, or dishonesty in connection with employer's business property; and(e)deliberate tampering with safety arrangements especially if done with intent to cause harm to the employer.
