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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2)(b) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013

(b)in appropriate cases, to recommend filing of a criminal complaint and/or a disciplinary complaint before the concerned disciplinary authority governing the Respondent for taking appropriate action, and the Chief Justice may pass orders thereon subject to Regulation 12.