Section 4 in The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules, 2013
4. Person familiar with issues relating to sexual harassment.
- Person familiar with the issues relating to sexual harassment for the purpose of clause (c) of sub-section (1) of section 7 shall be a person who has expertise on issues relating to sexual harassment and may include any of the following :-(a)a social worker with at least five years' experience in the field of social work which leads to creation of societal conditions favourable towards empowerment of women and in particular in addressing workplace sexual harassment;(b)a person who is familiar with labour, service, civil or criminal law.
