Section 4(2) in Gender Sensitisation & Sexual Harassment of Women at the Subordinate Courts in the State of Tamil Nadu / the Union Territory of Puducherry (Prevention, Prohibition and Redressal) Regulations, 2013
(2)The Appropriate Authority shall, by an order in writing, constitute a Committee to be known as the "Subordinate Courts- in the State of Tamil Nadu / the Union Territory of Puducherry - 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 Judicial Officers in the cadre of District Judge (Entry level) / District Judge (Selection Grade) in terms of the judgment in the case of Vishaka (supra), one of whom shall be the Chairperson of the Committee, to be nominated by the Appropriate Authority;(b)one or two senior members of the Bar Association with atleast 20 years of membership or the Advocates Association of the respective District Court to be nominated by the respective Appropriate Authority one of whom being a woman;(c)one or two members to be nominated by the Bar Association of the respective District Court who shall be registered member of the Bar Association for at least 10 years out of whom atleast one shall be a woman;(d)one member being a member of the Advocates / Lawyers Association of the respective District Court nominated by the Women Lawyers of that Association;(e)one woman member being a member of the Advocates / Lawyers Clerks Association nominated by that Association;(f)atleast one and at the most two outside members to be nominated by the Appropriate Authority who are associated with the Social Welfare Department or non-government organization having experience in the field of social justice, women empowerment and/or gender justice, out of whom atleast one member shall be a woman;(g)one woman officer in the Tamil Nadu Judicial Ministerial Service / Puducherry Judicial Ministerial Service not below the rank of a Head Clerk to be nominated by the Appropriate Authority who shall function as the Member Secretary of the GSICC; and(h)any other member that the Appropriate Authority may deem fit to nominate;Provided that it shall be ensured that the majority of the members of GSICC shall be woman members.
