Section 2(m) in Gender Sensitization & Sexual Harassment of Women at the High Court of Gujarat (Prevention, Prohibition and Redressal) Regulations, 2013
(m)"Gujarat High Court precincts" means the whole premises of the High Court of Gujarat including the Court Block, open grounds, parking, Chamber Blocks, libraries, canteens, Bar-rooms, health centres and/or any other part of the premises under the control, of the Honorable Chief Justice of the High Court of Gujarat;
