Section 18 in Gender Sensitisation & Sexual Harassment of Women at District Court, Gandhinagar and Courts under the jurisdiction of District Court, Gandhinagar (Prevention, Prohibition and Redressal) Regulations, 2013
18. Allocation of funds.
- The Principal District Judge may, subject to the availability of financial and other resources, allocate and provide suitable funds as may be prescribed:-(a)for the effective implementation of the present regulations;(b)for development of relevant information, education, communication and training materials, for organization of awareness programmes, and for advancement of the understanding of the public of the provisions of these regulations; or(c)for organizing orientation and training programmes for the members of the GSICC, Internal Sub-Committee, volunteers, counsellors etc.
