Section 8 in The Rajasthan Maternity Benefit Rules, 1967
8. Acts which constitute gross misconduct.
- The following acts shall constitute gross misconduct for purpose of Section 12, namely: -(a)willful destruction of employer's goods or property;(b)assaulting any superior or co-employee at the place of work:(c)criminal offence involving moral turpitude resulting in conviction In a court of law;(d)theft, fraud or dishonesty in connection with the employer business or property; and(e)willfully non-observance of safety measures or rules on the subject or willful interference with safety devices or with fire- fighting equipment.
