(6)Notwithstanding anything contained in sub-section (1),-(a)the gratuity of an employee, whose services have been terminated for any act, willful omission or negligence causing any damage or loss to, or destruction of, property belonging to the employer, shall be forfeited to the extent of the damage or loss so caused;(b)the gratuity payable to an employee [may be wholly or partially forfeited] [ Substituted by Act 25 of 1984, Section 3, for " shall be wholly forfeited" (w.e.f. 1.7.1984).]-(i)if the services of such employee 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 employee 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.[* * *] [ Sub-Section (7) omitted by Act 34 of 1994, Section 3 (w.e.f. 24.5.1994).][4-A. Compulsory insurance.-(1) With effect from such date as may be notified by the appropriate Government in this behalf, every employer, other than an employer or an establishment belonging to, or under the control of, the Central Government or a State Government, shall, subject to the provisions of sub-section (2), obtain an insurance in the manner prescribed, for his liability for payment towards the gratuity under this Act, from the Life Insurance Corporation of India established under the Life Insurance Corporation of India Act, 1956 (31 of 1956) or any other prescribed insurer:Provided that different dates may be appointed for different establishments or class of establishments or for different areas.
