Section 4(2)(e) in Gender Sensitisation & Sexual Harassment of Women at District Court, Gandhinagar and Courts under the jurisdiction of District Court, Gandhinagar (Prevention, Prohibition and Redressal) Regulations, 2013

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State of Gujarat - Subsection

Section 4(2)(e) in Gender Sensitisation & Sexual Harassment of Women at District Court, Gandhinagar and Courts under the jurisdiction of District Court, Gandhinagar (Prevention, Prohibition and Redressal) Regulations, 2013

(e)one woman officer in the service of the Court, not below the rank of Registrar/Deputy Registrar/Superintendent, to be nominated by the Principal District Judge, who shall function as the Member Secretary of the GSICC; and

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State of Gujarat - Subsection

Section 4(2)(e) in Gender Sensitisation & Sexual Harassment of Women at District Court, Gandhinagar and Courts under the jurisdiction of District Court, Gandhinagar (Prevention, Prohibition and Redressal) Regulations, 2013