Section 46 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
46. Debarring a person from receiving gratuity.
(1)If a person, who in the event of death of an employee of the Commission while in service is eligible to receive gratuity in terms of Regulation 45, is charged with the offence of murdering the employee of the Commission or for abetting in the commission of such an offence, his claim to receive his share of a gratuity shall remain suspended till the conclusion of the criminal proceedings instituted against him.(2)If on the conclusion of the criminal proceedings referred to in sub-regulation (1), the person concerned-(a)is convicted for the murder or abetting in the murder of the employee he shall be debarred from receiving his share of gratuity which shall be payable to other eligible members of the family, if any,(b)is acquitted of the charge of murdering or abetting in the murder of the employee, his share of gratuity shall be payable to him.(3)The provisions of sub-regulation (1) and sub-regulation (2) shall also apply to the undisbursed gratuity referred to in sub-regulation (2) of Regulation 45.
