Section 8 in Maternity Benefit (Mines and Circus) Rules, 1963
8. Acts which constitute gross misconduct.
- The following acts shall constitute gross misconduct for purpose of section 12, namely:-(a)wilful destruction of employer's goods or property;(b)assaulting any superior or co-employee at the place of work;(c)criminal offence involving moral turpitude resulting in conviction in a Court of law;(d)theft, fraud, or dishonesty in connection with the employer's business or property; and(e)wilful non-observance of safety measures or rules on the subject or wilful interference with safety devices or with firefighting equipment.
