Section 7(3) in Gender Sensitisation & Sexual Harassment of Women at the Subordinate Courts in the State of Tamil Nadu / the Union Territory of Puducherry (Prevention, Prohibition and Redressal) Regulations, 2013
(3)Crisis Management and Mediation. - GSICC shall ensure that there is quick and responsive crises management, counselling and mediation available to all aggrieved women expeditiously which shall include the following activities:-(i)GSICC will assist in the mediation of crises arising out of incidents of sexual harassment at the Subordinate Court precincts.(ii)No mediation shall conclude without approval of the GSICC, and the mediated settlement shall be effected and be enforceable only upon it being duly approved by the GSICC which shall satisfy itself that the said mediation settlement is voluntary, fair, unbiased, and free from any extraneous consideration or influence.GSICC will coordinate with the Police Officials incharge of the Subordinate Courts precincts to devise ways and means by which a system of prevention of and crisis management that is both gender-sensitive as well as prompt and effective is put in place. It will maintain regular contact through the Member Secretary with the Police Officials incharge of the Subordinate Courts precincts to ensure that in crises arising out of incidents of sexual harassment, GSICC members, and/or the volunteers identified by it, shall be intimated of such incidents without delay.
