Section 7(2)(B) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985

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State of Maharashtra - Subsection

Section 7(2)(B) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985

(B)deductions of such amount in whole or in part of the amount of the gratuity payable to an employee as the Competent Authority may decide in the following Cases, that is to say,-

(i)where the services of the employee have been terminated for his riotous, disorderly conduct or any other act of violence on his part;

(ii)where the services of the employee are terminated for any act which constitutes an offence involving moral turpitude, being an offence committed by the employee during the course of his employment.

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State of Maharashtra - Subsection

Section 7(2)(B) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985