Securities And Exchange Board Of India - Subsection
Section 78A(2) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(2)For the purpose of sub-regulation (1), sexual harassment shall mean unwelcome sexually determined behaviour, 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,
