Section 2(l) in Gender Sensitisation & Sexual Harassment of Women at the Madras High Court -Principal Seat at Chennai and Madurai Bench at Madurai - (Prevention, Prohibition And Redressal) Regulations, 2013
(l)"High Court precincts" means the whole premises of the Madras High Court including the court Block, open grounds, parking, old and new Chamber Blocks, libraries, canteens, bar-rooms, health centers and/or any other part of the premises of its Principal Seat at Chennai or its Madurai Bench at Madurai under the control of the Hon'ble Chief Justice of the Madras High Court, but does not include the premises of the above nature occupied by other Tribunals and courts subordinate to the Madras High Court within the High Court compound.
