Section 24A(1) in The Rajasthan Shops and Commercial Establishment Rules, 1959
(1)The following Acts shall each be treated as misconduct for the purpose of the proviso to sub-section (1) of section 28-A of the Act :-(a)Willful in subordination or disobedience, whether alone or in combination with others, of any lawful and reasonable order of a Superior;(b)willful damage or loss of employer's property;(c)taking or giving bride or any illegal gratification;(d)theft, fraud or dishonesty in connection with the employer's business or property;(e)habitual absence without leave or absence without leave for more than ten days;(f)habitual breach of any law applicable to the establishment;(g)habitual late attendance;(h)riotous or disorderly behavior during working hours at the establishment or any act subversive of discipline;(i)striking work or inciting others to strike work;(j)habitual or gross negligence or neglect of work; in contravention of the provisions of any law or rule having the force of law;(k)breach of the provisions of the Standing Orders applicable to the establishment and certified under the Industrial Employment (Standing Orders) Act, 1945.
