Section 11(2) in Gender Sensitization & Sexual Harassment of Women at District Court, Patan and Courts under the jurisdiction of District Court, Patan (Prevention, Prohibition and Redressal) Regulations, 2013
(2)GSICC will also have the power to recommend to the Principal District Judge to pass orders against the respondent including, but not limited, to the following:(i)debarment of entry into the Court precincts for a specified period extending upto a maximum period of one year; and(ii)in appropriate cases, to recommend filing of a criminal complaint and/or a disciplinary complaint before the concerned disciplinary authority governing the respondent (including the concerned Bar Council) for taking appropriate action, and the Principal District Judge may pass orders thereon subject to Regulation 12.
