- The following acts shall constitute gross misconduct for the purpose of Section 12, namely:-(a)wilful destruction of employer's goods or property;(b)assaulting superior or co-employee at the place of work;(c)criminal offence involving moral turpitude resulting in conviction in a court of law;(d)theft, fraud, or dishonesty in connection with employer's business or property; and(e)wilful non-observance of safety measures or Rules on the subject or wilful interference with safety devices or with fire fighting equipment.
