Section 4(2)(a) in Gender Sensitisation & Sexual Harassment of Women at District Court, Gandhinagar and Courts under the jurisdiction of District Court, Gandhinagar (Prevention, Prohibition and Redressal) Regulations, 2013

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State of Gujarat - Subsection

Section 4(2)(a) in Gender Sensitisation & Sexual Harassment of Women at District Court, Gandhinagar and Courts under the jurisdiction of District Court, Gandhinagar (Prevention, Prohibition and Redressal) Regulations, 2013

(a)one or two Judges of the District Court, Gandhinagar, in terms of the judgment in the case of Vishakha (Supra), one of whom shall be the Chairperson of the Committee, to be nominated by the Principal District Judge, District Court, Gandhinagar.

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State of Gujarat - Subsection

Section 4(2)(a) in Gender Sensitisation & Sexual Harassment of Women at District Court, Gandhinagar and Courts under the jurisdiction of District Court, Gandhinagar (Prevention, Prohibition and Redressal) Regulations, 2013