Section 46(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(2)If on the conclusion of the criminal proceedings referred to in sub-regulation (1), the person concerned-(a)is convicted for the murder or abetting in the murder of the employee he shall be debarred from receiving his share of gratuity which shall be payable to other eligible members of the family, if any,(b)is acquitted of the charge of murdering or abetting in the murder of the employee, his share of gratuity shall be payable to him.
