Section 6(5) in Gender Sensitisation & Sexual Harassment of Women at the Subordinate Courts in the State of Tamil Nadu / the Union Territory of Puducherry (Prevention, Prohibition and Redressal) Regulations, 2013
(5)Any member of the GSICC may at any time request the Chairperson to call an Emergency Meeting with a notice of Forty-eight hours. However, this will not prevent the Chairperson from convening an emergency meeting without 48 hours notice.
