Section 3B(2) in Gujarat Civil Services (Conduct) Rules, 1971
(2)Every Government servant who is in charge of a work place shall take appropriate steps to prevent sexual harassment to any woman at such work place.Explanation. - For the purpose of this rule "Sexual harassment" includes such unwelcome sexually determined behaviour, whether directly or otherwise such as -(a)Physical contact and advances ;(b)demand or request for sexual favours ;(c)sexually coloured remarks ;(d)showing any pornography ; or(e)any other unwelcome physical, verbal or non-verbal conduct of a sexual nature.]
