Section 4(2)(e) in Gender Sensitisation & Sexual Harassment of Women at Family Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013

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State of Gujarat - Subsection

Section 4(2)(e) in Gender Sensitisation & Sexual Harassment of Women at Family Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013

(e)one woman officer in the service of the Court, not below the rank of Registrar/Deputy Registrar/Superintendent, to be nominated by the Principal Judge, who shall function as the Member Secretary of the GSICC; and

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State of Gujarat - Subsection

Section 4(2)(e) in Gender Sensitisation & Sexual Harassment of Women at Family Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013