Section 11(3) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013
(3)The GSICC shall pass orders on the Inquiry Report and/or shall make recommendations to the Chief Justice within 45 working days of the submission of the Inquiry Report, excluding the period of vacation of the Punjab and Haryana High Court and communicate the same to the parties forthwith.
