Section 6(2)(b) in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003

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Union of India - Subsection

Section 6(2)(b) in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003

(b)The following circumstances, among other circumstances, if it occurs or is present in relation to or connected with any act or behaviour of sexual harassment may amount to sexual harassment:-

(i)implied or explicit promise of preferential treatment in employment; or

(ii)implied or explicit threat of detrimental treatment in employment; or

(iii)implied or explicit threat of her present or future employment status; or

(iv)interference with her work or creating an intimidating or offensive or hostile work environment for her; or

(v)humiliating treatment likely to affect her health or safety.

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Union of India - Subsection

Section 6(2)(b) in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003