Section 11 in Punjab School Education Board (Payment of Gratuity) Regulations, 1989
11. Recoveries from Gratuity.
- The Board will have the right to effect recoveries from the gratuity sanctioned under these regulations, for the whole or part of any pecuniary loss caused to the Board, if in a departmental or judicial proceeding, the employee is found guilty of grave misconduct or negligence resulting in such pecuniary loss during the period of his service.
