Section 4(2) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013
(2)The Chief Justice shall, by an order in writing, constitute a Committee to be known as the "Punjab and Haryana High Court Gender Sensitisation and Internal Complaints Committee" (GSICC) which shall consist of not less than 7 members and not more than 13 members and shall include the following as far as practicable:-(a)one or two Judges of Punjab and Haryana High Court, one of whom shall be the Chairperson of the Committee, to be nominated by the Chief Justice;(b)one or two senior members of Punjab and Haryana High Court Bar Association, with at least 20 years of membership of the Punjab and Haryana High Court Bar Association to be nominated by the Hon'ble Chief Justice, one of whom being woman;(c)Joint Secretary (reserved for women) of the High Court Bar Association;(d)one woman member being a member of the Punjab and Haryana High Court Bar Clerks Association to be nominated by its executive body;(e)at least one and at the most two outside members to be nominated by the Chief Justice.(f)one woman officer in the Service of the Punjab and Haryana High Court not below the rank of Deputy Registrar to be nominated by the Hon'ble Chief Justice, who shall function as the Member Secretary of the GSICC; and(g)any other member that the Chief Justice may deem fit to nominate.(h)one woman office bearer of Punjab and Haryana High Court Employees Union.Provided that it shall be ensured that the majority of the members of GSICC shall be woman members.
