Section 14 in Oil Industry Development Board Employees (Death-cum-Retirement) Gratuity Rules, 1983
14. Board's right to recover dues, etc.
- The Board shall have he right to effect' recoveries from the gratuity of the whole or part of the Board's dues, if any. Any pecuniary loss cause to the Board as a result of any act or commission on the part of the employee shall also be recovered from the amount of gratuity payable t such an employee if the Board is satisfied that the employee has been guilty of grave misconduct or negligence during his service including service rendered or re-employment after retirement even though the employee could not be in formed of it.
