Section 9(2) in Gender Sensitisation & Sexual Harassment of Women at the Madras High Court -Principal Seat at Chennai and Madurai Bench at Madurai - (Prevention, Prohibition And Redressal) Regulations, 2013
(2)The Internal Sub-Committee shall conduct an inquiry and shall hear and duly record the statements of the aggrieved woman, the Respondent, and any other person the said parties wish to examine, subject to the provisions of Regulation 13(2), and thereafter it shall prepare a Report and enclose therein the complete proceedings of the Inquiry.
