Section 25AA(2) in Rajasthan Civil Services (Conduct) Rules, 1971
(2)Every Government servant who is incharge of a work place if brought to his cognigence shall take appropriate steps to prevent sexual harassment to any woman at such work place.Explanation. - For purpose of this rule, "sexual harassment" includes such unwelcome sexual determined behaviour, whether directly or otherwise 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.
