Section 18 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
18. Allocation of funds.
- The Chief Justice of the Madras High Court may, subject to the availability of financial and other resources of the State Government get necessary appropriation from the State Government and allocate and provide suitable funds as may be prescribed(a)for the effective implementation of the present Regulations;(b)for development of relevant information, education, communication and training materials, for organization of awareness programmes, and for advancement of the understanding of the public of the provisions of these Regulations; and(c)for organizing orientation and training programmes for the members of the GSICC, Internal Sub-Committees, volunteers, counselors etc.,
