Section 80(2) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(2)For the purpose of sub-regulation (1), sexual harassment shall mean unwelcome sexually determined behavior, whether directly or by implication, including:(a)Physical contact and advances;(b)A demand or request for sexual favours;(c)Sexually coloured remarks;(d)Showing pornography; or(e)Any other unwelcome physical, verbal or non-verbal conduct of a sexual nature.
