Section 12(1) in Maharashtra Prohibition of Obscene Dance In Hotels, Restaurants and Bar Rooms and Protection of Dignity of Women (Working Therein) Act, 2016
(1)The State Government shall constitute a Grievance Redressal Committee to ensure that the conditions of service of women working in the hotel, restaurant, bar rooms and establishment to which the provisions of this Act apply are duly observed. The committee shall redress the grievances of such women in such manner as may be prescribed.
