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

State of Uttar Pradesh - Subsection

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

(a)the gratuity of a Welfare Officer, whose services have been terminated for any act, wilful omission or negligence causing any damage or loss to, or destruction of, property belonging to employer, shall be forfeited to the extent of the damage or loss so caused;