Section 27 in The Bengal Industrial Employment (Standing Orders) Rules, 1946
27. List of acts and omissions to be treated as misconduct -The following acts and omissions shall be treated as misconduct-
(i)wilful insubordination or disobedience, whether alone or in combination with others, to any lawful or reasonable order of a superior, including the order to work overtime in accordance with the provisions of the Factories Act, 1948 (63 of 1948), or any other law ;(ii)theft, fraud or dishonesty in connection with the employer's business or property :(iii)wilful damage to or loss of the employer's goods or property ;(iv)taking, giving, offering or asking for bribes or any illegal gratifications whatsoever ;(v)habitual absence without leave or absence without leave for more than ten days ;(vi)habitual late attendance ;(vii)habitual breach of any law or Standing Orders applicable to the establishment ;(viii)drunkenness, intoxication, riotous or disorderly behaviour during working hours at the establishment or any act subversive of discipline ;(ix)negligence or habitual neglect of work ; -(x)frequent repetition of any act or omission for Which a fine may be imposed ;(xi)striking work or inciting others to strike work in contravention of the provisions of any law or rule having the force of law or of any contract ;(xii)engaging in trade within the factory premises without the permission of the management ;(xiii)disclosing to any person information in regard to process or secrets of work without authority ;(xiv)habitual breach of rules or instructions for the maintenance or running of any department or the maintenance of the cleanliness of any portion of the factory premises or factory compound ;(xv)allowing an unauthorised person to operate his machine ;(xvi)collection of money within the factory premises during working hours for purposes not sanctioned by the management ;(xvii)Smoking in the factory or godown premises where smoking has been specifically prohibited by a notice to that effect ;(xviii)hoping meetings or aiding or abetting in holding meetings inside the premises of the industrial establishment without the previous sanction of the employer ;(xix)conviction in any court of two for a criminal offence involving moral turpitude ;(xx)refusal to accept a charge-sheet, order or other communication intended for service on any workman in accordance with these Standing Orders ;(xxi)sleeping while on duty ;(xxii)participation in slow-down strike or wilful go-slow tactics in the performance work ;(xxiii)gambling within the factory ;(xxiv)money lending or borrowing within the factory premises.
