Section 6 in The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules, 2013
6. Complaint of sexual harassment.
- For the purpose of sub-section (2) of Section 9, -(i)where the aggrieved woman is unable to make a complaint on account of her physical incapacity, a complaint may be filed by -(a)her relative or friend; or(b)her co-worker; or(c)an officer of the National Commission for Women or State Women's Commission; or(d)any person who has knowledge of the incident, with the written consent of the aggrieved woman;(ii)where the aggrieved woman is unable to make a complaint on account of her mental incapacity, a complaint may be filed by -(a)her relative of friend; or(b)a special educator; or(c)a qualified psychiatrist or psychologist; or(d)the guardian or authority under whose care she is receiving treatment or care; or(e)any person who has knowledge of the incident jointly with her relative or friend or a special educator or qualified psychiatrist or psychologist, or guardian or authority under whose care she is receiving treatment or care;(iii)where the aggrieved woman for any other reason is unable to make a complaint, a complaint may be filed by any person who has knowledge of the incident, with her written consent;(iv)where the aggrieved woman is dead, a complaint may be filed by any person who has knowledge of the incident, with the written consent of her legal heir.
