Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(2)(ii) in Gender Sensitization & Sexual Harassment of Women at Industrial Court/Labour Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013

(ii)in appropriate cases, to recommend filing of a criminal complaint and/or a disciplinary complaint before the concerned disciplinary authority governing the respondent (including the concerned Bar Council) for taking appropriate action, and the Principal Judicial Officer/Principal District Judge may pass orders thereon subject to Regulation 12.