Section 7(2) in Gender Sensitization & Sexual Harassment of Women at District Court, Patan and Courts under the jurisdiction of District Court, Patan (Prevention, Prohibition and Redressal) Regulations, 2013
(2)Gender Sensitization and Orientation: GSICC shall take the following steps with regard to gender sensitization and orientation :-(i)GSICC will ensure the prominent publicity of the policy on gender sensitization and prevention and redressal of sexual harassment in the Court, in all places in the Court precincts, such as the Court Building, Chamber Blocks, Bar-rooms, library, health centre, canteens etc.(ii)GSICC will organize programmes for the gender sensitization of the Court community through workshops, seminars, posters, film shows, debates, displays etc.(iii)GSICC shall submit an Annual Report by December 31 every year to the Principal District Judge which shall be made public, outlining the activities undertaken by it and charting out a blueprint for the activities/steps to be taken up in the following year along with necessary budget allowances required by it. The GSICC shall include in its Annual Report the number of cases filed, if any, and their disposal under these regulations in the annual report.(iv)GSICC may enlist the help of NGOs, associations, volunteers, lawyers lawyer's bodies, or the concerned legal services authorities to carry out these programmes.(v)GSICC will enlist and activate an adequately representative team of volunteers and shall ensure the widespread publicity of the contact details (both official and personal) of all its members and volunteers. The services of such volunteers shall be available at all times to any aggrieved woman or any person in need of consultation or guidance. Volunteers will also assist in the gender sensitization, crisis mediation and crises management duties of GSICC, but shall not participate in the task of formal redressal of complaints under these regulations and procedures.(vi)GSICC will organize and train members and volunteers to equip them to handle sexual harassment cases including legal and medical aspects of aid.
