Section 15(b) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013
(b)display at any conspicuous place in the Punjab and Haryana High Court precincts and on its web-site, the penal consequences of sexual harassments and the order constituting the Internal Committee under the present Regulations;
