Securities And Exchange Board Of India - Subsection
Section 78A(3) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(3)Any complaint of violation of sub-regulation (1) shall be dealt by the Complaints Committee set up by the Board, which shall(i)be chaired by a workman;(ii)consist of at least one outsider who is familiar with the issue of sexual harassment; and(iii)be composed in such a manner that at least one half of its members are women.
