Section 4(2) in Gender Sensitisation & Sexual Harassment of Women at Family Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013
(2)The Principal Judge of the Family Court, Ahmedabad, by an order in writing, constitute a Committee to be known as the "Gender Sensitisation and Internal Complaints Committee" (GSICC) which shall consist of not less than seven members and not more than thirteen members and shall include the following, as far as practicable :-(a)one or two Judges of the Family Court, Ahmedabad, in terms of the judgment in the case of Vishakha (Supra), one of whom shall be the Chairperson of the Committee, to be nominated by the Principal Judge, Family Court, Ahmedabad.(b)one or two senior members of Bar of the Family Court, Ahmedabad, with at least twenty years of membership of the said Bar Association, to be nominated by the Principal Judge, Family Court, Ahmedabad, one of whom being a woman;(c)one or two members to be elected by General Ballot of the Bar Association of the Family Court, Ahmedabad, who shall be registered member/s of the said Bar Association for atleast ten years out of whom at least one shall be woman;(d)one woman member being a member of the Advocate Clerks' Association of the Family Court, Ahmedabad, elected by General Ballot of the Advocate Clerks' Association of the Family Court, Ahmedabad;(e)one woman officer in the service of the Court, not below the rank of Registrar/Deputy Registrar/Superintendent, to be nominated by the Principal Judge, who shall function as the Member Secretary of the GSICC; and(f)any other member that the Principal Judge may deem fit to nominate:Provided that it shall be ensured that the majority of the members of GSICC shall be woman members.
