Section 15 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
15. Duties.
- The GSICC in coordination with and with the assistance of the office of the High Court shall-(a)take measures to provide a safe working environment at the Madras High Court precincts;(b)display at any conspicuous place in the Madras High Court and on its web-site, the penal consequences of sexual harassment and the order constituting the Internal Committee under the present Regulations;(c)display at any conspicuous place in the Madras High Court and on its web-site, the status and outcome of complaints of sexual harassment;(d)organize workshops and awareness programmes at regular intervals for sensitizing the persons carrying out work at the High Court premises with the provisions of the present Regulations and orientation programmes for the members of the Internal Committee in the manner as may be prescribed;(e)provide necessary facilities to the Internal Sub-Committee for dealing with the complaint and conducting an inquiry;(f)assist in securing the attendance of respondent and witnesses before the Internal Sub-Committee;(g)obtain such information for the Internal Sub-Committee as it may require having regard to the complaint;(h)cause to initiate action, under the Indian Penal Code or any other law for the time being in force, against the Respondent and/or the perpetrator;(i)monitor the timely submission of reports by the Internal Sub-Committee; and(j)take any other action and/or measures to ensure an effective and meaningful implementation of the present Regulations.Chapter - V Miscellaneous
