Section 9(6) in Life Insurance Corporation of India Development Officers (Revision of Terms and Conditions of Service) Rules, 1986
(6)Notwithstanding anything contained in the forgoing sub-rules -(i)[ Where the penalty of dismissal is imposed on a Development Officer for any act involving violence against the management or other employees or any riotous or disorderly behaviour in or near the place of employment or for an offence involving moral turpitude provided that such offence is committed by him in the course of his employment, the gratuity payable to him shall stand wholly forfeited. [As amended by Notification dated 7.11.1989 and came into force w.e.f. 1.4.1989.](ii)Where the penalty of compulsory retirement, removal from service or dismissal is imposed on a Development Officer for any act involving the Corporation in a financial loss, the gratuity payable to him shall stand forfeited to the extend of such loss.]
