Section 46(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)If a person, who in the event of death of an employee of the Commission while in service is eligible to receive gratuity in terms of Regulation 45, is charged with the offence of murdering the employee of the Commission or for abetting in the commission of such an offence, his claim to receive his share of a gratuity shall remain suspended till the conclusion of the criminal proceedings instituted against him.
