- If an officer is dismissed (or removed from the service of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] on account of criminal misconduct punished by imprisonment, insolvency or embezzlement, no gratuity or pension shall ordinarily be payable, to him or to his family, but Karya Samiti as defined in sub-rule (9) above, if it so decides can sanction gratuity to the extent of half of the amount admissible under Rule 4 on compassionate grounds.
