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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(2)(v) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013

(v)enlisting and activating of an adequately representative team of volunteers and ensuring the widespread publicity of the contact details (both official and personal) of all its members and volunteers. The services of such volunteers shall be available at all times to any aggrieved woman or any person in need of consultation or guidance. Volunteers will also assist in the gender sensitization, crisis mediation and crisis management duties of GSICC, but shall not participate in the task of formal redressal of complaints under these Regulations and Procedures.