Section 7 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
7. Functions of the Gender Sensitization and Internal Complaints Committee.
(1)GSICC shall be responsible for framing a Policy, from time to time, and its implementation with regard to gender sensitization and prevention and redressal of sexual harassment in the Court.(2)Gender Sensitization and Orientation: GSICC shall take the following steps with regard to gender sensitization and orientation :-(i)GSICC will ensure the prominent publicity of the policy on gender sensitization and prevention and redressal of sexual harassment in the Court, in all places in the Court precincts, such as the Court Building, Chamber Blocks, Bar-rooms, library, health centre, canteens etc.(ii)GSICC will organize programmes for the gender sensitization of the Court community through workshops, seminars, posters, film shows, debates, displays etc.(iii)GSICC shall submit an Annual Report by December 31 every year to the Principal District Judge which shall be made public, outlining the activities undertaken by it and charting out a blueprint for the activities/steps to be taken up in the following year along with necessary budget allowances required by it. The GSICC shall include in its Annual Report the number of cases filed, if any, and their disposal under these regulations in the annual report.(iv)GSICC may enlist the help of NGOs, associations, volunteers, lawyers lawyer's bodies, or the concerned legal services authorities to carry out these programmes.(v)GSICC will enlist and activate an adequately representative team of volunteers and shall ensure the widespread publicity of the contact details (both official and personal) of all its members and volunteers. The services of such volunteers shall be available at all times to any aggrieved woman or any person in need of consultation or guidance. Volunteers will also assist in the gender sensitization, crisis mediation and crises management duties of GSICC, but shall not participate in the task of formal redressal of complaints under these regulations and procedures.(vi)GSICC will organize and train members and volunteers to equip them to handle sexual harassment cases including legal and medical aspects of aid.(3)Crisis Management and Mediation: GSICC shall ensure that there is quick and responsive crisis management, counselling and mediation available to all aggrieved women expeditiously, which shall include the following activities:-(i)GSICC will assist in the mediation of crisis arising out of incidents of sexual harassment at the Court precincts.(ii)No mediation shall conclude without approval of the GSICC, and the mediated settlement shall be effected and be enforceable only upon it being duly approved by the GSICC which shall satisfy itself that the said mediation settlement is voluntary, fair, unbiased and free from any extraneous consideration or influence.GSICC will coordinate with the Court security services to devise ways and means by which, a system of prevention of and crisis management that is both gender sensitive as well as prompt and effective is put in place. It will maintain regular contact through the Member Secretary with the Court security services to ensure that in crisis arising out of incidents of sexual harassment, GSICC members, and/or the volunteers identified by it, shall be intimated of such incidents without delay.(4)Complaint Redressal: The GSICC shall ensure that every complaint of an aggrieved woman is adequately dealt with in accordance with the established procedure and with complete sensitivity. The GSICC shall have the power to inquire into and pass orders against the respondent/deviant/delinquent in a complaint made in relation to any form of sexual harassment in the entire Court precincts.Chapter-III Complaint & Inquiry into Complaint
