Section 3(4) in Bihar Judicial Officer's Conduct Rules, 2017
(4)Prohibition of Sexual harassment-(i)No Judicial Officer shall indulge in any act of sexual harassment of any women at her work-place.(ii)Every government who is in charge of a work place shall take appropriate steps to prevent sexual harassment to any woman at such work place.Explanation. - For the purpose of sub-rule (4) of rule 3 sexual harassment shall include such unwelcome sexually determined behaviour (whether directly or otherwise), as-(a)Physical contact and advances, (b) Demand or request for sexual favour, (c) Sexually coloured remarks, (d) Showing any pornography, (e) Any other unwelcome physical, verbal or non-verbal conduct of a sexual nature.
