Section 14(3)(l) in The Industrial Employment (Standing Orders) Central Rules, 1946

[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3)(l) in The Industrial Employment (Standing Orders) Central Rules, 1946

(l)[ Sexual harassment which includes such un-welcome sexually determined behaviour (whether directly or by implication) as-- [Inserted by G.S.R. 386, dated 5.11.1999 (w.e.f. 20.11.1999)]

(i)physical contact and advances; or

(ii)a demand or request for sexual favours; or

(iii)sexually coloured remarks; or

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Union of India - Subsection

Section 14(3)(l) in The Industrial Employment (Standing Orders) Central Rules, 1946