Section 22 in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013
22. Employer to include information in annual report.—
The employer shall include in its report the number of cases filed, if any, and their disposal under this Act in the annual report of his organisation or where no such report is required to be prepared, intimate such number of cases, if any, to the District Officer.
