Section 27(27) in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
27.1The following types of acts of omission and commission shall form the gross/minor misconduct for punishment to the employees ;Gross Misconduct. - The expression "gross misconduct" shall include any or all of the following acts of commission and omissions on the part of an employee.(a)Dishonesty, fraud, misappropriation, embezzlement or misapplication of the funds of the Bank or any of its constituents or committing any offence under Indian Penal Code in relation to the Bank and its constituents.(b)Engaging in any trade or business outside the scope of his duties except with the permission of the Bank.(c)Unauthorized disclosures of information regarding the affairs of the Bank to any of its customers or any other person concerned with the business of the Bank which is confidential or the disclosure of which is likely to be prejudicial to the interests of the Bank.(d)Drunkenness or riotous or disorderly or indecent behaviour.(e)Willful damage or attempt to cause damage to the property of the Bank or any of its customers.(f)Advertising the achievements of any Union. Association etc. of the employees recognised or otherwise, within the Bank premises without the prior permission of the Management in writing or the posting or pasting of any pamphlets, handbills, calenders etc. highlighting the activities, achievements etc. of the Union, except in accordance with the provisions of any Rule or Law for the time being in force.(g)Willful insubordination or disobedience of any lawful and reasonable order of a superior or misbehaviour with any employee of Bank.(h)Habitual doing of any act which amount to "minor misconduct" as defined below:Habitual means a course of action taken or persisted at least or three previous occasions and censure or warning have been administered or adverse remarks has been administered or an adverse remark has been entered against him.(i)Willful slowing down in performance of work.(j)Gambling or betting in the premises of the Bank.(k)Doing any act prejudicial to the interest of the Bank or negligence involving or likely to involve the Bank in loss exceeding Rs. 100/-(l)Giving or taking a bribe or illegal gratification form a customer or any employee of the Bank.(m)taking part or otherwise interfering or using his influence in any election to the Board, any Committee or sub-committee or the Directors.(n)Punishment from a Court of Law for any offence involving moral turpitude.(o)Absence without leave or overstaying sanctioned leave without sufficient ground for more than 8 days.(p)Neglect of work, negligence in performing duties or habitual negligence.(q)Breach of any rule of business of the Bank or Institutions for the running of any Department.(r)Holding or attempting to hold or attending any meeting on the premises of the Bank, without the permission of the management.(s)Seeking election to a Committee of the Bank/or affiliated societies except for a society exclusively for the benefits of the employees.
