Section 4 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
4. Constitution of the Gender Sensitization & Internal Complaints Committee.
(1)The Subordinate Courts GSICC is constituted herein to fulfill a very important public function of sensitizing the public to gender issues and to address any complaints made with regard to sexual harassment at the Subordinate Court precincts.(2)The Appropriate Authority shall, by an order in writing, constitute a Committee to be known as the "Subordinate Courts- in the State of Tamil Nadu / the Union Territory of Puducherry - Gender Sensitisation and Internal Complaints Committee" (GSICC) which shall consist of not less than 7 members and not more than 13 members and shall include the following as far as practicable:-(a)one or two Judicial Officers in the cadre of District Judge (Entry level) / District Judge (Selection Grade) in terms of the judgment in the case of Vishaka (supra), one of whom shall be the Chairperson of the Committee, to be nominated by the Appropriate Authority;(b)one or two senior members of the Bar Association with atleast 20 years of membership or the Advocates Association of the respective District Court to be nominated by the respective Appropriate Authority one of whom being a woman;(c)one or two members to be nominated by the Bar Association of the respective District Court who shall be registered member of the Bar Association for at least 10 years out of whom atleast one shall be a woman;(d)one member being a member of the Advocates / Lawyers Association of the respective District Court nominated by the Women Lawyers of that Association;(e)one woman member being a member of the Advocates / Lawyers Clerks Association nominated by that Association;(f)atleast one and at the most two outside members to be nominated by the Appropriate Authority who are associated with the Social Welfare Department or non-government organization having experience in the field of social justice, women empowerment and/or gender justice, out of whom atleast one member shall be a woman;(g)one woman officer in the Tamil Nadu Judicial Ministerial Service / Puducherry Judicial Ministerial Service not below the rank of a Head Clerk to be nominated by the Appropriate Authority who shall function as the Member Secretary of the GSICC; and(h)any other member that the Appropriate Authority may deem fit to nominate;Provided that it shall be ensured that the majority of the members of GSICC shall be woman members.(4)The outside Member appointed under Clause 4(2)(f) shall be paid such fees or allowances from the allocated funds for holding the proceedings of the GSICC as may be prescribed.(5)Where the Chairperson or any Member of the GSICC -(a)has been convicted for an offence or an inquiry into an offence under any law for the time being in force is pending against him/her;(b)fails to constitute an Internal sub-committee to inquire into a particular Complaint;(c)fails to take action under Regulation 11;(d)contravenes or attempts to contravene or abets contravention of other provisions of these Regulations or any notifications/orders issued thereunder; or(e)in the opinion of the Appropriate Authority has so abused his/her position as to render his/her continuance in office prejudicial to the exercise of functions of the GSICC;such Chairperson or Member, as the case may be, shall stand removed forthwith from the GSICC by a written order of the Appropriate Authority and the vacancy so created shall be filled by fresh nomination in accordance with the provisions of these Regulations.
