Section 9 in The Punjab Maternity Benefit Rules, 1967
9. Gross misconduct.
[ Sections 12 and 28(2)(g)] - The following facts shall constitute gross misconduct for the purposes of section 12, namely :-(a)wilful destruction of goods or property of the employer of value exceeding Rs. 100. However, this shall not include the cost of defective production due to lack of skill,(b)the nefarious immoral activities established to the satisfaction of the Competent Authority,(c)serious crime such as theft, fraud or dishonesty resulting in an ultimate conviction in a court of law.
