Section 2(l) 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
(l)"The Subordinate Court precincts" means the whole premises of the Combined Court Complex / District Court / Sub-Court / Chief Judicial Magistrate Court / District Munsif Court / Judicial Magistrate Court / District Munsif-cum-Judicial Magistrate Court including the court Block, open grounds, parking, old and new Chamber Blocks, libraries, canteens, bar-rooms, health centers and/or any other part of the premises under the control of the respective Principal Judge, City Civil Court, Chennai / Chief Judge, Court of Small Causes, Chennai / Administrator General and Official Trustee of Tamil Nadu, Chennai / Chief Metropolitan Magistrate, Egmore, Chennai / Principal District Judge / District Judge / Chief Judge, Puducherry / Subordinate Judge / Chief Judicial Magistrate / District Munsif / Judicial Magistrate / District Munsif-cum-Judicial Magistrate, but does not include the premises of the above nature occupied by other Tribunals within the Court compound.
