Section 14 in The M.P. Shops and Establishments Rules, 1959
14. Misconduct.
- For the purposes of the proviso to sub-section (1) a Section 58, the following acts and omissions shall be treated as misconduct the part of the employees,-(a)wilful insubordination to, or disobedience, whether alone or in combination with orders, any lawful and reasonable order of a superior;(b)theft, fraud or dishonesty in connection with the employer's business or property;(c)wilful damage to or loss of employers' goods or property;(d)taking or giving bribes or any illegal gratification in connection with the employer's business;(e)habitual absence without leave or absence without leave for more than 10 days;(f)habitual late attendance;(g)habitual breach of any law applicable to the establishment;(h)riotous or disorderly behaviour during working hours at the establishment or any act subversive of the discipline;(i)habitual negligence or neglect of work;(j)striking work or inciting others to strike work in contravention of the provisions of any law or rule having the force of law.
