Section 4 in Gender Sensitization & Sexual Harassment of Women at Family Court, Junagadh and Courts under the jurisdiction of Family Court, Junagadh (Prevention, Prohibition and Redressal) Regulations, 2013
4. Constitution of the Gender Sensitization & Internal Complaints Committee.
(1)The GSICC is constituted herein to fulfil a very important public function of sensitizing the public to gender issues and to address any complaints made with regard to sexual harassment at the precincts of the Family Court, Junagadh and Court of the Family Court, Junagadh and Court under the jurisdiction of Family Court, Junagadh;(2)The Principal Judge of the. Family Court, Junagadh, 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, Junagadh, in terms of the Judgement in the case of Vishaka, one of whom shall be the Chairperson of the Committee, to be nominated by the Principal Judge, Family Court, Junagadh;(b)one or two senior members of the Bar of the Family Court Junagadh, with at least 20 years of membership of with the said Bar Association, to be nominated by the Principal Judge, Family Court, Junagadh, one of whom being woman;(c)one or two members to be elected by General Ballot of the Bar Association of the Family Court Junagadh who shall be registered member/s of the said Bar Association for at least ten years out of whom at least one shall be a woman;(d)one woman member being a member of the Advocate Clerks Association of the Family Court Junagadh elected by General Ballot of the Advocate Clerks Association of the Family Court Junagadh;(e)one woman officer in the service of the Court, not below the rank of a 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 women members.(3)Where the Chairperson or any Members of the GSICC-(a)has been convicted for an offence or an inquiry into an offence, under any law for the time being in force, is pending against him/her;(b)fails to constitute an Internal Sub-Committee to inquire into a particular complaint;(c)fails to take action under Regulation 11;(d)contravenes or attempts to contravene or abets contravention of other provisions of these regulations or any notifications/orders issued thereunder; or(e)in the opinion of the Principal Judge has so abused his/her position as to render his /her continuance in office prejudicial to the exercise of functions of the GSICC;such Chairperson or Member, as the case may be, shall stand removed forthwith from the GSICC by a written order of the Principal Judge and the vacancy so created shall be filled by fresh nomination/election in accordance with the provisions of these regulations.
