Section 2(a) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013
(a)"aggrieved woman" means, in relation to the Punjab and Haryana High Court, any female of any age, whether employed or not, who is subjected to any act of sexual harassment by any person in the Punjab and Haryana High Court, Chandigarh precincts;
