Section 9(2) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013
(2)The Internal Sub-Committee shall conduct an inquiry and shall hear and duly record the statements of the aggrieved woman, the Respondent, and any other person, who, in the opinion of the Committee, is necessary to be examined subject to the provisions of Regulation 13(2), and thereafter, it shall prepare a Report and enclose therein the complete proceedings of the Inquiry.
