Section 18 in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013
18. Allocation of funds.
- The Chief Justice may, subject to the availability of financial and other resources, allocate and provide suitable funds as may be prescribed:-(a)for the effective implementation of the present Regulations;(b)for development of relevant information, education, communication and training materials, for organization of awareness programmes, and for advancement of the understanding of the public of the provisions of these Regulations; or(c)for organizing orientation and training programmes for the members of the GSICC, Internal Sub-Committee, volunteers, counselors etc.
