Section 4(2) in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013
(2)The Internal Committees shall consist of the following members to be nominated by the employer, namely: —(a)a Presiding Officer who shall be a woman employed at a senior level at workplace from amongst the employees:Provided that in case a senior level woman employee is not available, the Presiding Officer shall be nominated from other offices or administrative units of the workplace referred to in sub-section(1):Provided further that in case the other offices or administrative units of the workplace do not have a senior level woman employee, the Presiding Officer shall be nominated from any other workplace of the same employer or other department or organisation;(b)not less than two Members from amongst employees preferably committed to the cause of women or who have had experience in social work or have legal knowledge;(c)one member from amongst non-governmental organisations or associations committed to the cause of women or a person familiar with the issues relating to sexual harassment:Provided that at least one-half of the total Members so nominated shall be women.
