Section 11(2) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013
(2)GSICC will also have the power to recommend to the Chief Justice to pass orders against the Respondent including, but not limited, to the following:(a)debarment of entry into the Punjab and Haryana High Court precincts for a specified period extending upto a maximum period of one year; and(b)in appropriate cases, to recommend filing of a criminal complaint and/or a disciplinary complaint before the concerned disciplinary authority governing the Respondent for taking appropriate action, and the Chief Justice may pass orders thereon subject to Regulation 12.
