Section 9 in Gender Sensitization & Sexual Harassment of Women at District Court, Patan and Courts under the jurisdiction of District Court, Patan (Prevention, Prohibition and Redressal) Regulations, 2013
9. Inquiry into complaint.
(1)On receiving a complaint and upon being satisfied with regard to the genuineness of the complaint, the GSICC shall constitute an Internal Sub-Committee to conduct a fact finding inquiry, which shall comprise of three members of the GSICC itself, or such other persons as to be so nominated by the GSICC in its meeting, with majority members being women, and at least one person being an outside member.(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 the said parties wish to examine, subject to the provisions of Regulation 13(2), and thereafter it shall prepare a report and enclose therein the complete proceedings of the inquiry.(3)The fact finding inquiry into a complaint shall be conducted and completed within 90 days of the constitution of the Internal Sub-Committee:Provided that the validity orders of any inquiry shall not be called into question upon the inquiry not being completed with the stipulated period, due to reasons beyond the control of the Internal Sub-Committee.
