Section 1 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
1. Short title, extent and commencemen.
(1)These Regulations may be called the Gender Sensitization and Sexual Harassment of Women at Subordinate Courts in the State of Tamil Nadu / The Union Territory of Puducherry (Prevention, Prohibition and Redressal) Regulations, 2013.(2)They shall come into force on such date as the Chief Justice of the Madras High Court may, by notification issued in the name of the Registrar General, appoint.
