Section 7 in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985
7. Authorised, deductions.
(1)Notwithstanding anything contained in these regulations, the amount of gratuity shall be paid to an employee without deduction of any kind except in cases provided in clause (2).(2)Deductions from the amount of gratuity payable to an employee may be of the following kinds, namely:-(A)deductions for recovery of losses sustained by the Authority on account of damage to, or destruction of property of the Authority due to any act, negligence or willful omission of the employee whose services have been duly terminated therefor, to the extent of such loss or damage.(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.
