Section 3A in The U.P. Government Servant's Conduct Rules, 1956
3A. [ Prohibition of sexual harassment of working women. [Inserted by Notification No. 13/V/98-Ka-1-1998, dated 17th October 1998, published in U.P. Gazette, (Extraordinary), Part 4, Section (Kha), dated 17th October, 1998.]
(1)No Government servant shall indulge in any act of sexual harassment of any woman at her workplace.(2)Every Government servant who is incharge of a workplace shall take appropriate steps to prevent sexual harassment to any woman at such workplace.Explanation. - For the purposes of this rule, "sexual harassment" includes such unwelcome sexually determined behaviour whether directly or otherwise, as-(a)physical contact and advances;(b)demand or request for sexual favours;(c)sexually-coloured remarks;(d)showing any pornography; or(e)any other unwelcome physical, verbal or non-verbal conduct of sexual nature.]
