Section 7(3) in Gender Sensitisation & Sexual Harassment of Women at the Madras High Court -Principal Seat at Chennai and Madurai Bench at Madurai - (Prevention, Prohibition And Redressal) Regulations, 2013
(3)Crisis Management and Mediation - GSICC shall ensure that there is quick and responsive crises management, counseling and mediation available to all aggrieved women expeditiously which shall include the following activities:(i)GSICC will assist in the mediation of crises arising out of incidents of sexual harassment at the High Court precincts.(ii)No mediation shall conclude without approval of the GSICC, and the mediated settlement shall be effected and be enforceable only upon it being duly approved by the GSICC which shall satisfy itself that the said mediation settlement is voluntary, fair, unbiased, and free from any extraneous consideration or influence.GSICC will coordinate with the Police Officials in-charge of the Comprehensive Security System to devise ways and means by which a system of prevention of and crisis management that is both gender-sensitive as well as prompt and effective is put in place. It will maintain regular contact through the Member Secretary with the Police Officials in-charge of the Comprehensive Security System to ensure that in crises arising out of incidents of sexual harassment, GSICC members, and/or the volunteers identified by it, shall be intimated of such incidents without delay.
