Section 2(b) in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013
(b)“appropriate Government” means—(i)in relation to a workplace which is established, owned, controlled or wholly or substantially financed by funds provided directly or indirectly—(A)by the Central Government or the Union territory administration, the Central Government;(B)by the State Government, the State Government;(ii)in relation to any workplace not covered under sub-clause (i) and falling within its territory, the State Government;
