Section 4(4) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(4)Prohibition of sexual harassment of working women.(i)No Court employee shall indulge in any act of sexual harassment of any women at work place.(ii)The Registrar General, who is the Head of the Department shall take appropriate steps to prevent sexual harassment to any women at work place.Explanation. - For the purpose of this Rule "Sexual harassment" includes such unwelcome sexually determined behaviour, whether directly or otherwise such 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 a sexual nature.
