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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(e) in Gender Sensitization & Sexual Harassment of Women at the High Court of Gujarat (Prevention, Prohibition and Redressal) Regulations, 2013

(e)one woman officer in the service of the High Court of Gujarat, not below the rank of a Deputy Registrar, to be nominated by the Chief Justice, who shall function as the Member Secretary of the GSICC; and