Section 6(v) in Gender Sensitization & Sexual Harassment of Women at District Court, Patan and Courts under the jurisdiction of District Court, Patan (Prevention, Prohibition and Redressal) Regulations, 2013
(v)Any member of the GSICC may, at anytime, 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 forty eight hours notice.
