Section 17 in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013
17. Penalty for publication or making known contents of complaint and inquiry proceedings.—
Where any person entrusted with the duty to handle or deal with the complaint, inquiry or any recommendations or action to be taken under the provisions of this Act, contravenes the provisions of section 16, he shall be liable for penalty in accordance with the provisions of the service rules applicable to the said person or where no such service rules exist, in such manner as may be prescribed.
