Section 38 in Sarva Haryana Gramin Bank (Officers and Employees) Service Regulations, 2010
38. Sexual harassment.
- No officer or employee shall commit any act which amounts to sexual harassment of women at work place.Explanation. - For the purposes of this regulation, "sexual harassment" includes such unwelcome sexually determined behaviour, whether directly or otherwise, such as, -(a)physical contact and advances;(b)demand or request for sexual favours;(c)sexually coloured remarks;(d)showing any pornography; or(e)any other unwelcome physical, verbal or non-verbal conduct of a sexual nature.
