Section 4(3) in Gender Sensitization & Sexual Harassment of Women at the High Court of Gujarat (Prevention, Prohibition and Redressal) Regulations, 2013
(3)[] [Sub-regulation (4) renumbered as sub-regulation (3) vide Notification No. C. 2001/2014, dated 25.2.2014-Gujarat Government Gazette Part IV-C, No. 10, dated 6.3.2014, p. 83.] Where the Chairperson or any Member of the GSICC-(a)has been convicted for an offence or an inquiry into an offence, under any law for the time being in force, is pending against him/her;(b)fails to constitute an Internal Sub-Committee to inquire into a particular complaint;(c)fails to take action under Regulation 11;(d)contravenes or attempts to contravene or abets contravention of other provisions of these regulations or any notifications/ orders issued thereunder; or(e)in.the opinion of the Chief Justice has so abused his/her position as to render his/her continuance in office prejudicial to the exercise of functions of the GSICC;such Chairperson or Member, as the case may be, shall stand removed forthwith from the GSICC by a written order of the Chief Justice and the vacancy so created shall be filled by fresh nomination/election in accordance with the provisions of these regulations.
