Supreme Court - Daily Orders
Aureliano Fernandes vs The State Of Goa on 21 May, 2025
ITEM NO.11 COURT NO.6 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION Diary No.22553/2023
[Arising out of impugned final judgment and order dated 12-05-2023
in C.A. No.2482/2014 passed by the Supreme Court of India]
AURELIANO FERNANDES Petitioner(s)
VERSUS
STATE OF GOA & ORS. Respondent(s)
WITH
MA No.1688/2023 in C.A. No.2482/2014 (III)
(IA No.131628/2023 - CLARIFICATION/DIRECTION; IA No.114246/2024 -
EXEMPTION FROM FILING O.T.; and, IA No.248631/2023 - EXTENSION OF
TIME)
W.P.(C) No.1224/2017 (PIL-W)
(IA No.74098/2019 - EARLY HEARING APPLICATION; IA No.127408/2022 -
EXEMPTION FROM FILING O.T.; IA No.107538/2022 - EXEMPTION FROM
FILING O.T.; IA No.95766/2018 - EXEMPTION FROM FILING O.T.; IA
No.29686/2018 - EXEMPTION FROM FILING O.T.; and, IA No.12835/2018 -
INTERVENTION/IMPLEADMENT)
Date : 21-05-2025 These petitions were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
Ms. Padma Priya, Advocate/Amicus Curiae
For Petitioner(s) Mr. Sanjay Parikh, Sr. Adv.
Ms. Srishti Agnihotri, AOR
Ms. Esha Shekhar, Adv.
Ms. Kritika, Adv.
Mr. D.P. Singh, Adv.
Ms. Tara Elizabeth Kurien, Adv.
Mr. Atul Jha, Adv.
Mr. Dharmendra Kumar Sinha, AOR
For Respondent(s) Mr. Sahil Bhalaik, AOR
Mr. Tushar Giri, Adv.
Signature Not Verified
Mr. Siddharth Anil Khanna, Adv.
Digitally signed by
RADHA SHARMA
Date: 2025.05.30
Mr. Ritik Arora, Adv.
19:02:45 IST
Reason: Mr. Shivam Mishra, Adv.
Mr. Gowtham Polanki, Adv.
Mr. Sewa Singh, Adv.
1
Ms. Ruchira Gupta, Adv.
Mr. Shishir Deshpande, AOR
Ms. Pooja Tripathi, Adv.
Mr. Amit Kumar, Adv.
Mr. Abhishek Verma, Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Manish Kumar, AOR
Mr. Divyansh Mishra, Adv.
Mr. Surjendu Sankar Das, AOR
Mr. Vishwajeet Singh Shekhawat, Adv.
Mr. P K Bajaj, Adv.
Mr. Amit Kumar Chawla, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Akhileshwar Jha, Adv.
Mr. Varun Varma, Adv.
Mr. Javed Raza, Adv.
Mr. Rajesh Singh, Adv.
Mr. Vinod Sharma, AOR
Mr. Rushab Aggarwal, Adv.
Mr. Pashupathi Nath Razdan, AOR
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Karun Sharma, Adv.
Ms. Anupama Ngangom, Adv.
Ms. Rajkumari Divyasana, Adv.
Mr. Aditya Krishna, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Sarad Kumar Singhania, AOR
Mr. Anando Mukherjee, AOR
Mr. Shwetank Singh, Adv.
Ms. Pooja Singh, Adv.
Mr. Shibashish Misra, AOR
Mr. Siddhant Sharma, AOR
Ms. Osheen Bhat, Adv.
Ms. G. Indira, AOR
Mr. P Gandepan, Adv.
Ms. Amrita Kumari, Adv.
Mr. Tanmaya Agarwal, AOR
2
Mr. Wrick Chatterjee, Adv.
Mrs. Aditi Agarwal, Adv.
Ms. Geeta Shakya, Adv.
Mr. Kunal Mimani, AOR
Mrs. Aishwarya Bhati, A.S.G.
Mr. Vikramjeet Banerjee, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Ms. Anupriya Srivastava, Adv.
Ms. Riddhi Jad, Adv.
Mrs. Rekha Pandey, Adv.
Mr. V Chitambaresh, Adv.
Mrs. Suhasini Sen, Adv.
Mr. Shantnu Sharma, Adv.
Mrs. Swati Ghildiyal, Adv.
Mr. Annirudh Sharma Ii, Adv.
Mr. Tanmay Mehta, Adv.
Mr. Ishaan Sharma, Adv.
Mr. S K Singhania, Adv.
Mr. B K Satija, Adv.
Mr. Sarthak Karol, Adv.
Mr. Jagdish Chandra, Adv.
Mr. Kanu Aggarwal, Adv.
Mr. Tadimalla Bhaskar Gowtham, Adv.
Mr. Krishna Kant Dubey, Adv.
Mr. Mrinal Elkar Mazumdar, Adv.
Mr. Mukesh Kr Verma, Adv.
Mr. Rajesh Singh Chouhan, Adv.
Mr. Piyush Beriwal, Adv.
Mr. Mukul Singh, Adv.
Mr. Varun Chugh, Adv.
Mr. Shreekant Neelappa Terdal, AOR
Mr. Harish Pandey, Adv.
Mr. Shashwat Parihar, Adv.
Mr. Vatsal Joshi, Adv.
Mr. K.M Nataraj, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Aravindh S., AOR
Mr. Abbas B, Adv.
Mr. Aadithya Aravindh, Adv.
Mr. Sravan Kumar Karanam, AOR
Ms. Shireesh Tyagi, Adv.
Ms. M. Harshini, Adv.
Mr. Sudarshan Lamba, AOR
Mr. Vikramjit Banerjee, A.S.G.
Mr. Shashank Bajpai, Adv.
3
Ms. Suhashini Sen, Adv.
Ms. Rekha Pandey, Adv.
Mr. Noor Rampal, Adv.
Mr. Krishna Kant Dubey, Adv.
Ms. Alina Masod, Adv.
Mr. Adarsh Kr. Panday, Adv.
Ms. Swati Ghildiyal, Adv.
Ms. Alabhya Dhamija, Adv.
Ms. Swati Ghildiyal, AOR
Ms. Deepanwita Priyanka, Adv.
Ms. Abhipsa Mohanty, Adv.
Mr. Lokesh Sinhal, Sr. A.A.G.
Mr. Deepak Thukral, A.A.G.
Mr. Samar Vijay Singh, AOR
Mr. Nikunj Gupta, Adv.
Ms. Aakanksha, Adv.
Ms. Sabarni Som, Adv.
Mr. Aman Dev Sharma, Adv.
Mr. Nikhil Goyal, Adv.
Mr. Sarthak Arya, Adv.
Mr. Vaibhav Saini, Adv.
Mr. Rishabh Jain, Adv.
Mr. Rajmani Mohanty, Adv.
Ms. Chandra Bose, Adv.
Ms. Soumyadeep Chatterjee, Adv.
Ms. Aishwarya Tandon, Adv.
Mr. Shantanu Sagar, AOR
Mr. V. N. Raghupathy, AOR
Mr. Raghavendra M. Kulkarni, Adv.
Mr. Nishe Rajen Shonker, AOR
Mrs. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Santhosh K, Adv.
Mr. Avijit Mani Tripathi, AOR
Mr. T.K. Nayak, Adv.
Mr. Vikas Bansal, Adv.
Ms. K. Enatoli Sema, AOR
Mr. Amit Kumar Singh, Adv.
Ms. Chubalemla Chang, Adv.
Mr. Prang Newmai, Adv.
Mr. Sameer Abhyankar, AOR
Ms. Ripul Swati Kumari, Adv.
Mr. Krishna Rastogi, Adv.
4
Mr. Sabarish Subramanian, AOR
Mr. Shuvodeep Roy, AOR
Mr. Deepayan Dutta, Adv.
Mr. Saurabh Tripathi, Adv.
Mr. Abhishek Atrey, AOR
Dr. Abhishek Atrey, Adv.
Ms. Ishita Bist, Adv.
Ms. Ambika Atrey, Adv.
Ms. Jyoti Verma, Adv.
Mr. Navneet Gupta, Adv.
Mr. Gopal Singh, AOR
Mr. Sameer Abhyankar, AOR
Ms. Ripul Swati Kumari, Adv.
Mr. Krishna Rastogi, Adv.
Mr. Surjendu Sankar Das, AOR
Mr. Vishwajeet Singh Shekhawat, Adv.
Mr. P K Bajaj, Adv.
Mr. Sudarshan Singh Rawat, AOR
Ms. Saakshi Singh Rawat, Adv.
Mr. Sunny Sachin Rawat, Adv.
Ms. Mrinal Gopal Elker, AOR
Ms. Abha R. Sharma, Adv.
Ms. Chhavi Khandelwal, Adv.
Mr. Siddhant Sharma, AOR
Ms. Osheen Bhat, Adv.
Ms. Ankita Sharma, AOR
Mr. Arjun D Singh, Adv.
Mr. Sahil Bhalaik, AOR
Mr. Tushar Giri, Adv.
Mr. Siddharth Anil Khanna, Adv.
Mr. Ritik Arora, Adv.
Mr. Shivam Mishra, Adv.
Mr. Gowtham Polanki, Adv.
Mr. Sewa Singh, Adv.
Mr. Sudarshan Lamba, AOR
Mr. Vikramjit Banerjee, A.S.G.
Mr. Shashank Bajpai, Adv.
Ms. Suhashini Sen, Adv.
Ms. Rekha Pandey, Adv.
Mr. Noor Rampal, Adv.
Mr. Krishna Kant Dubey, Adv.
5
Ms. Alina Masod, Adv.
Mr. Adarsh Kr. Panday, Adv.
Ms. Swati Ghildiyal, Adv.
Ms. Alabhya Dhamija, Adv.
Mr. Nishe Rajen Shonker, AOR
Mrs. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Santhosh K, Adv.
Ms. K. Enatoli Sema, AOR
Mr. Amit Kumar Singh, Adv.
Ms. Chubalemla Chang, Adv.
Mr. Prang Newmai, Adv.
Mr. Kanu Aggarwal, Adv.
Mr. Tadimalla Bhaskar Gowtham, Adv.
Mr. Krishna Kant Dubey, Adv.
Mr. Mrinal Elkar Mazumdar, Adv.
Mr. Mukesh Kr Verma, Adv.
Mr. Rajesh Singh Chouhan, Adv.
Mr. Piyush Beriwal, Adv.
Mr. Mukul Singh, Adv.
Mr. Varun Chugh, Adv.
Mr. Shreekant Neelappa Terdal, AOR
Mr. Harish Pandey, Adv.
Mr. Vatsal Joshi, Adv.
Mr. K.M. Nataraj, A.S.G.
Mr. Shovan Mishra, AOR
Ms. Bipasa Tripathy, Adv.
Mr. Amrish Kumar, AOR
Ms. Aishwarya Bhati, A.S.G.
Mr. Sarthak Karol, Adv.
Mr. V. Chitambaresh, Adv.
Mr. Shantnu Sharma, Adv.
Mr. Annirudh Sharma - Ii, Adv.
Mr. Ishaan Sharma, Adv.
Mr. S. K. Singhania, Adv.
Mr. B. K. Satija, Adv.
Mr. Arvind Kumar Sharma - AOR, Adv.
Mr. Saurabh Rajpal, AOR
Mr. Aishwarya Jaiswal, Adv.
Mr. Ashzad Mubarak, Adv.
Mr. Vikramjit Banerjee, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Ms. Swarupma Chaturvedi, Adv.
Mr. Siddharth Sinha, Adv.
Mr. Raman Yadav, Adv.
6
Ms. Priyanka Terdal, Adv.
Mr. Divyanshu Kumar Srivastava, AOR
Mr. Saurabh Pandey, Adv.
Mr. Abhimanyu Tewari, AOR
Ms. Swati Ghildiyal, AOR
Ms. Deepanwita Priyanka, Adv.
Ms. Abhipsa Mohanty, Adv.
Mrs. Aishwarya Bhati, A.S.G.
Mr. Vikramjeet Banerjee, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Ms. Manisha Chava, Adv.
Mrs. Rekha Pandey, Adv.
Mr. V Chitambaresh, Adv.
Mrs. Suhasini Sen, Adv.
Mr. Shantnu Sharma, Adv.
Mrs. Swati Ghildiyal, Adv.
Mr. Annirudh Sharma Ii, Adv.
Mr. Tanmay Mehta, Adv.
Mr. Ishaan Sharma, Adv.
Mr. S K Singhania, Adv.
Mr. B K Satija, Adv.
Mr. Sarthak Karol, Adv.
Mr. Jagdish Chandra, Adv.
Mr. Sravan Kumar Karanam, AOR
Ms. Shireesh Tyagi, Adv.
Ms. M. Harshini, Adv.
Ms. Meenakshi S. Kamble, Adv.
Ms. Swati Vishan, Adv.
Ms. Niharika Dwivedi, Adv.
Ms. Manisha Chawla, Adv.
Ms. Charan Jeet Sidhu, Adv.
Mr. Kanchan Kumari, Adv.
Ms. Manju Jetley, AOR
Ms. Aishwarya Bhati, A.S.G.
Mr. Sarthak Karol, Adv.
V. Chitambaresh, Adv.
Shantnu Sharma, Adv.
Annirudh Sharma-ii, Adv.
Ishaan Sharma, Adv.
S.K. Singhania, Adv.
B.K. Satija, Adv.
Manish, Adv.
Dr. N. Visakamurthy, AOR
Ms. Diksha Rai, AOR
7
Ms. Purvat Wali, Adv.
Mr. Piyush Vyas, Adv.
Mr. Tanmaya Agarwal, AOR
Mr. Wrick Chatterjee, Adv.
Mrs. Aditi Agarwal, Adv.
Ms. Geeta Shakya, Adv.
Mr. Shuvodeep Roy, AOR
Mr. Deepayan Dutta, Adv.
Mr. Saurabh Tripathi, Adv.
Ms. Rashmi Nandakumar, AOR
Ms. Yashmita Pandey, Adv.
Mr. Manish Kumar, AOR
Mr. Divyansh Mishra, Adv.
Ms. Shruti Bisht, AOR
Ms. Eliza Bar, Adv.
Mr. Avijit Mani Tripathi, AOR
Mr. T.K. Nayak, Adv.
Mr. Vikas Bansal, Adv.
Mr. Kunal Mimani, AOR
Mr. Tanish Arora, Adv.
Mr. Anando Mukherjee, AOR
Mr. Shwetank Singh, Adv.
Ms. Pooja Singh, Adv.
Mr. Aravindh S., AOR
Mr. Abbas B, Adv.
Mr. Aadithya Aravindh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Pursuant to our previous orders dated 28.08.2023, 09.04.2024, 13.08.2024, 24.09.2024, 22.10.2024, 03.12.2024, 11.02.2025, 25.03.2025, 22.04.2025, 14.05.2025, the respective States and Union Territories have filed their affidavits indicating the compliances that have been made vis-a-vis the directions issued by us.
82. Learned Amicus Curiae has submitted a Status Report with regard to the details of compliance of the orders dated 03.12.2024 and 22.04.2025 passed by this Court.
Having regard to the detailed Status Report in respect of each of the States and Union Territories compiled by the learned Amicus Curiae by taking into consideration the affidavits filed by the States and Union Territories, we think it appropriate to annex the entire Status Report as an Annexure to this order and relevant portions are extracted as under:
“4. The Compliance Status by respective States may be summarized as follows on following parameters-
a. Appointment of District Officers- The said Direction has been complied by every State. b. Local Complaint Committee- Most of the States have constituted the LCCs. However, the Affidavits of the following States reveal that while directions have been for the constitution of Local Complaints Committees (LCCs), however, the extent of actual compliance remains unclear-:
i. Delhi ii. Haryana- Details not provided for 3 Districts (Jind, Karnal and Nuh) iii. Jharkhand- State says LCCs have been constituted in 22 Districts. However, there are total 24 Districts.
iv. Kerala c. Internal Complaint Committee- Most States have issued appropriate directions for the constitution and re-constitution of Internal Complaints Committees (ICCs). States and Union Territories such as Andaman & Nicobar Islands, Chhattisgarh, Goa, Gujarat, Himachal Pradesh, Karnataka, Kerala, Madhya Pradesh, Maharashtra, Mizoram, Rajasthan, Uttar Pradesh, and West Bengal have conducted, and continue to conduct, extensive surveys that include private 9 institutions. Some States, including Bihar, Manipur, and Uttarakhand, have carried out surveys primarily in respect of government institutions.
However, concerns regarding the accuracy or completeness of the data have been noted in the remarks column corresponding to each of these States. Several other States have failed to furnish any information regarding the district-level survey, as directed by this Hon’ble Court on multiple occasions. The States and Union Territories may be directed to conduct an extensive Survey as to the constitution of ICCs in all the Government and Private institutions within every district of the State in a time bound manner. The States and Union Territories may follow the format with regard to the Survey as adopted by the State of Maharashtra. d. Nodal Officers- Most of the States have ap- pointed Nodal Officers specifically under Section 6 (2) of the POSH Act, 2013 except some of the States for which there is no clarity as to whether Nodal officers have been appointed or Nodal Officers said to be appointed have been so appointed under Sec- tion 6 (2) of the POSH Act, 2013. A clarity is required for the following States/Uts-:
i. Chandigarh
ii. Department of Women and Child
Development, Government of NCT of Delhi iii. Goa iv. Haryana v. Himachal Pradesh vi. Jammu & Kashmir vii. Jharkhand viii. Rajasthan ix. Sikkim”
3. Learned Amicus Curiae pointed out that paragraph 4
(a) to (d) of the Status Report and submitted that as far as the appointment of District Officers are concerned, the States and Union Territories have indeed complied with the directions and District Officers have been 10 designated/appointed in every Districts of the States and Union Territories.
4. Insofar as the constitution of the Local Complaints Committee (LCC) is concerned, learned Amicus Curiae submitted that as far as the States of Delhi, Haryana, Jharkhand and Kerala are concerned, there is no clear picture. Therefore, the said States may be directed to file an additional affidavit before this Court informing about the compliance of our orders vis-a-vis the constitution of Local Complaints Committee.
5. Insofar as the Internal complaint committee is concerned, learned Amicus Curiae submitted that most of the States have issued appropriate directions for the constitution of the ICCS; that extensive surveys have also been conducted and are in the process of being completed at the behest of the States insofar as private institutions are concerned. In the case of the States of Bihar, Manipur and Uttarakhand, the surveys have also been concluded.
However, there are concerns regarding accuracy and completeness of the data and therefore she sought for a direction to be issued to the States with regard to the States which have not yet completed the survey but have submitted incomplete data and to other States also to conclude the survey as to the constitution of the ICCS in all the Government and private institutions within every district of the States in a time-bound manner. Similar directions may be issued to the Union Territories also.
116. As far as the appointment of Nodal Officers are concerned, the submissions of learned Amicus Curiae is that a clarity is required insofar as the following States and Union Territories are concerned:
S.NO. STATES/UNION TERRITORIES
1. Arunachal Pradesh
2. Chhattisgarh
3. Dadra and Nagar Haveli and Daman & Diu
4. Haryana
5. Jammu & Kashmir (Filed on 24.03.2025 but not compiled in Paperbook)
6. Jharkhand
7. Ladakh
8. Madhya Pradesh
9. West Bengal
7. Learned Amicus further pointed out that insofar as the survey is concerned, the States with regard to the constitution of the ICCS, the method adopted by the States of Maharashtra and Gujarat are effective and therefore the other States may also consider the same method. In this regard, our attention was drawn to internal pages 63 to 66 of the Status Report as far as State of Gujarat is concerned and internal pages 70 to 71 as far as the State of Maharashtra is concerned. Therefore, the submission of learned Amicus was that for compliance of the aforesaid aspect of the matters, some time may be granted to the States and Union Territories.
8. Learned senior counsel appearing for the petitioner has indicated certain compliance to be made by the 12 respondent-States and Union Territories, a copy of the same has been submitted and also has been handed over to the learned Amicus.
9. We, therefore request the learned Amicus to peruse the short note furnished by learned senior counsel for the petitioner in light of the Status Report which has been prepared by her keeping in mind the affidavits filed by the States and Union Territories and bring to our notice the aspects regarding the further implementation of Act that is required, by the next date of hearing, in the form of a Submission note to be filed by her.
10. We have extracted the entire Status report dated 21.05.2025 filed by learned Amicus above. At this stage itself we place on record our sincere appreciation of the efforts made by learned Amicus in seeking to implement the provisions of the 2013 Act.
11. So far as the compliances in terms of what is stated above vis-à-vis the States and Union Territories which have not complied till date, we think it necessary to adjourn the matter to 12.08.2025 and also grant time for conclusion of the survey in each State as well as Union Territory.
12. Learned Amicus next submitted that list of the District Officers appointed under Section 5 of the Act dated 21.05.2025 has also been filed indicating the District Officers who have been designated as the District Officers under the Act and including the details of their names, designation, landline numbers, email IDs etc. She 13 submitted that this list has been prepared on the basis of the material available on the respective website of the States and Union Territories.
13. We request the learned counsel appearing for the respective States and Union Territories to verify the list pertaining to them respectively and to indicate whether any changes have to be made and if so to give the correct names of the District Officers to the learned Amicus Curiae within the period of one week from today. On receipt of the said information learned Amicus shall make the necessary changes in the said list and handover a copy of the said list to learned counsel for NALSA so that NALSA could publish the said list on their website and also to give a hyperlink of the said list to the States’ Legal Services Authorities. The respective States and Union Territories could also to publish the said list on the website of the Department of Women and Children. The said exercise shall be completed within a period of four weeks from today.
(Radha Sharma) (DIVYA BABBAR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
14
IN THE SUPREME COURT OF INDIA
MISCELLANEOUS APPLICATION DIARY NO. 22553 OF 2023 IN THE MATTER OF:
AURELIANO FERNANDES …APPELLANT
VERSUS
STATE OF GOA AND OTHERS …RESPONDENTS
NOTE FOR HEARING DATED 21.05.2025 STATUS REPORT ON BEHALF OF THE AMICUS CURIAE WITH REGARD TO COMPLIANCE OF THE ORDER DATED 03.12.2024 AND 22.04.2025 PASSED BY THIS HON’BLE COURT PADMAPRIYA Dated: 21.05.2025 AMICUS CURIAE New Delhi A-355, LGF, DEFENCE COLONY NEW DELHI – 110024 [email protected] Mob: +91 9910531145 Page 1 of 81 INDEX S. No. Particulars Page Nos.
1. Status report on behalf of the Amicus Curiae with regard to compliance of 6-81 the order dated 03.12.2024 passed by this Hon’ble Court
2. States/Union Territories which have complied with order dated 03.12.2024 S. No. State/Union Territory Page Nos.
1. Andaman & Nicobar Islands 8-9
2. Andhra Pradesh 9-11 3. Arunachal Pradesh 11
4. Assam 11-13
5. Bihar 14-15
6. Chandigarh 15-16
7. Chhattisgarh 16-19
8. Dadar And Nagar Haveli And 19-20 Daman And Diu
9. Department of Women and Child 20-21 Development, Government of NCT of Delhi
10. Goa 21-22
11. Gujarat 22-23
12. Haryana 23-24
13. Himachal Pradesh 24-26
14. Jammu & Kashmir 26-27
15. Jharkhand 27-28 Page 2 of 81
16. Karnataka 28-29
17. Kerala 29-32
18. Ladakh 32-34
19. Lakshadweep Administration 34-35
20. Madhya Pradesh 35-37
21. Maharashtra 37-38
22. Manipur 38-41
23. Meghalaya 41-42
24. Mizoram 42-43
25. Nagaland 43-44 26. Odisha 45
27. Puducherry 45-46
28. Punjab 46-47
29. Rajasthan 47-51
30. Sikkim 51-52
31. Tamil Nadu 52-53
32. Telangana 53-54
33. Tripura 54-55
34. Uttar Pradesh 55-56
35. Uttarakhand 56-57
36. West Bengal 57-59
3. States/UTs who have furnished information with regard to survey directed on 59-81 03.12.2024 and 22.04.2025 Page 3 of 81 S. No. State/Union Territory Page Nos.
1. Andaman & Nicobar Islands 592. Andhra Pradesh 59-60 3. Arunachal Pradesh 60
4. Assam 60-61 5. Bihar 61 6. Chandigarh 61 7. Chhattisgarh 62
8. Goa 62-63
9. Gujarat 63-66 10. Haryana 65 11. Himachal Pradesh 66 12. Jammu & Kashmir 67 13. Jharkhand 67
14. Karnataka 67-68
15. Kerala 68-69
16. Madhya Pradesh 69-70
17. Maharashtra 70-71 18. Manipur 71
19. Mizoram 71-72 20. Nagaland 72 Page 4 of 81
21. Odisha 72-73
22. Puducherry 73 23. Punjab 73
24. Rajasthan 73-74 25. Sikkim 75
26. Telangana 75 27. Tripura 75
28. Uttar Pradesh 75-78
29. Uttarakhand 79-80
30. West Bengal 80-81 Page 5 of 81 STATUS REPORT ON BEHALF OF THE AMICUS CURIAE WITH REGARD TO COMPLIANCE OF THE ORDERS DATED 03.12.2024 AND 22.02.2025 PASSED BY THIS HON’BLE COURT Most respectfully showeth:
1. That the present Status Report is being filed pursuant to the Orders dated 03.12.2024, 11.02.2025 and 22.04.2025 passed by this Hon’ble Court in the captioned matter so as to compile and collate the status of compliance of the directions passed, by various States, Union Territories and the Central Government.
2. That vide the Order dated 03.12.2024 (at Page 16 thereof), inter alia, the following directions were passed:
“For the purpose of conducting a survey by the District Officer as notified above, the said survey shall be conducted and the report shall be submitted to this Court on or before
31.03.2025 on behalf of every State/Union Territory. Thus, the following directions – (1) The Chief Secretaries of every State shall take steps to identify and notify the Officer to be the District Officer of every District on or before 31.12.2024, if not already done. (2) The District Officer shall constitute the Local Committee wherever such committees have not yet been constituted or there has to be a reconstitution of such committees already constituted on or before 31.01.2025. (3) The Chief Secretaries of States/Territories shall ensure that the Internal Complaints Committee shall be constituted or reconstituted, as the case may be, having regard to the Section 4 of the 2013 Act in respect of their Government Departments, instrumentalities and agencies of the State Government and public sector units and other units coming under the supervision and control of the State Governments/Union Territories by 31.01.2025.
(4) Similarly, Union of India/Central Government, shall take steps to constitute or re- constitute, as the case may be, the Internal Complaints Committee in respect of a work place, wherever the same has not yet been accomplished on or before 31.01.2025 in respect of its Departments, instrumentalities and agencies. (5) The respective States/Union Territories to file the affidavits in compliance of these directions and copies of the said affidavits shall be e-mailed to learned ASG, learned Amicus Curiae, learned AOR for the petitioner(s) in W.P. No. 1224/2017. The said affidavits shall be filed in the first week of February, 2025 indicating the compliance of the aforesaid directions.
(6) The Legal Services Institutions at the Central, State, District and Taluka levels shall assist an aggrieved woman to make a complaint under the provisions of the 2013 Act as and when approached.”
3. Further, vide Order dated 22.04.2025, this Hon’ble Court was pleased to direct as under:
Page 6 of 81“In the circumstances, we direct the State Governments and Union Territories to file follow-up affidavits, so as to indicate that there has been compliance of the directions issued by this Court on 03.12.2024 inasmuch as pursuant to the communications made by the State Governments to the local authorities, there has been constitution of the Internal Complaints Committee at the work places and further the provisions of the Act have been complied with. The said affidavits shall be filed on or before 09.05.2025.
Further, the Union of India shall also file its respective affidavits with regard to compliance of the directions issued on 03.12.2024...”
4. The Compliance Status by respective States may be summarized as follows on following parameters-
a. Appointment of District Officers- The said Direction has been complied by every State.
b. Local Complaint Committee- Most of the States have constituted the LCCs. However, the Affidavits of the following States reveal that while directions have been for the constitution of Local Complaints Committees (LCCs), however, the extent of actual compliance remains unclear-:
i. Delhi ii. Haryana- Details not provided for 3 Districts (Jind, Karnal and Nuh) iii. Jharkhand- State says LCCs have been constituted in 22 Districts. However, there are total 24 Districts.
iv. Kerala c. Internal Complaint Committee- Most States have issued appropriate directions for the constitution and re-constitution of Internal Complaints Committees (ICCs). States and Union Territories such as Andaman & Nicobar Islands, Chhattisgarh, Goa, Gujarat, Himachal Pradesh, Karnataka, Kerala, Madhya Pradesh, Maharashtra, Mizoram, Rajasthan, Uttar Pradesh, and West Bengal have conducted, and continue to conduct, extensive surveys that include private institutions. Some States, including Bihar, Manipur, and Uttarakhand, have carried out surveys primarily in respect of government institutions.
However, concerns regarding the accuracy or completeness of the data have been noted in the remarks column corresponding to each of these States. Several other States have failed to furnish any information regarding the district-level survey, as directed by this Hon’ble Court on multiple occasions.
The States and Union Territories may be directed to conduct an extensive Survey as to the constitution of ICCs in all the Government and Private institutions within every district of the State in a time Page 7 of 81 bound manner. The States and Union Territories may follow the format with regard to the Survey as adopted by the State of Maharashtra.
d. Nodal Officers- Most of the States have appointed Nodal Officers specifically under Section 6 (2) of the POSH Act, 2013 except some of the States for which there is no clarity as to whether Nodal officers have been appointed or Nodal Officers said to be appointed have been so appointed under Section 6 (2) of the POSH Act, 2013. A clarity is required for the following States/UTs-:
i. Chandigarh ii. Department of Women and Child Development, Government of NCT of Delhi iii. Goa iv. Haryana v. Himachal Pradesh vi. Jammu & Kashmir vii. Jharkhand viii. Rajasthan ix. Sikkim
5. STATUS OF COMPLIANCE AS IT EMANATES FROM AFFIDAVITS FILED BY VARIOUS STATES AND UTs:
A. STATES WHO HAVE COMPLIED WITH THE DIRECTIONS DATED 03.12.2024
1. UNION TERRITORY OF ANDAMAN & NICOBAR ISLANDS (Affidavit filed on: 06.02.2025) S. No. Direction Status of Compliance Document/Page No. Remarks
1. The Chief Secretaries of every Deputy Commissioners of the Notification no. 4- Complied State shall take steps to identify three Districts of South Andaman, 100/DSW/SHWV/P/2013 and notify the Officer to be the North & Middle Andaman and dated 12.12.2014 District Officer of every District Nicobar have been notified as on or before 31.12.2024, if not District Officers under POSH Act, already done. 2013.
[Annexure: RA-2. (Page Nos. 24-25)]
2. The District Officer shall The District Officers have Order no. 125 dated Complied constitute the Local Committee constituted the Local Complaints 22.01.2025 wherever such committees have Committee in terms of section not yet been constituted or there 17(1) of POSH Act, 2013 Order no. 60 dated has to be a reconstitution of such 28,05.2024 and committees already constituted on or before 31.01.2025. Order no. 214 dated 26.09.2023 [Annexure: RA-3. (Page Nos. 26-29)] Page 8 of 81 District Officers have appointed [Annexure: RA-4. (Page one Nodal Officer each in the three Nos. 30-32)] Districts of South Andaman, North & Middle Andaman and Nicobar in every Block, Taluka and Tehsil in rural or tribal area and Municipality in urban area
3. The Chief Secretaries of The District Officers have been Letter no. Information States/Territories shall ensure that directed to survey the number of B/34/2023/WO(W)/SW- furnished through the Internal Complaints Organizations, both public sector SW_AN/237 dated follow up Affidavit Committee shall be constituted or as well as private within the 22.01.2025 dated 05.05.2025. reconstituted, as the case may be, District which have already having regard to the Section 4 of constituted the ICC and seek [Annexure: RA-5. (Page the 2013 Act in respect of their information in that regard. No. 14)] Government Departments, (The same has been instrumentalities and agencies of Further, wherever the ICC have not dealt with in latter the State Government and public been constituted the District part of the present sector units and other units Officer to take steps to ensure that report) coming under the supervision and such Committees are constituted control of the State by sending necessary advisories. Governments/Union Territories by 31.01.2025 The details of ICC of all departments have been uploaded in the website of the Social Welfare Department.
4. The Legal Services Institutions at No specific information furnished.
the Central, State, District and Taluka levels shall assist an aggrieved woman to make a complaint under the provisions of the 2013 Act as and when approached
5. Additional Information All Nodal Officers provided: have been appointed Andaman & Nicobar Administration is accessing the electronic box (SHe Box Portal) at the State Level instituted by the Union of India and updating the details/ relevant information in compliance with the provisions of the Act.
UT Administration of Andaman & Nicobar has been organizing awareness programs on the POSH Act from time to time by involving the Local NGOs. So far a total number of 62 awareness programs have been organized over the last three years and 2743 number of participants have attended the programs. The awareness programs will be continued over the years
2. STATE OF ANDHRA PRADESH(Affidavit filed on: 10.02.2025) S. Direction Status of Compliance Document/Page No. Remarks No. Page 9 of 81
1. The Chief Secretaries of every The Collectors and District Government order dated Complied State shall take steps to identify Magistrates have been notified as 20.08.2014 bearing G.O.Ms. No. and notify the Officer to be the District Officers for every district 24 District Officer of every District to exercise powers or discharge on or before 31.12.2024, if not functions under POSH Act [Annexure: R-1 (Page Nos. 6-7)] already done.
2. The District Officer shall Local Committees have been [Annexure: R-2 (Page Nos.8- Complied constitute the Local Committee constituted in 26 Districts. 15)] wherever such committees have not yet been constituted or there has to be a reconstitution of such committees already Names of all district officers and [Annexure: R-3 (Page Nos.16- constituted on or before their contact details (phone, 39)] 31.01.2025. address and email) are uploaded on the website of Women Development and Child Welfare Department, Government of Andhra Pradesh.
Directions have been issued to 26 District Collectors and 26 Executive Officers of Department of Women & Child Welfare in the State in order to spread awareness on the Letter No. existence of Local Committees, WDC02/25022/26/DVC/2023 and make them approachable for the unorganized sector
3. The Chief Secretaries of A total of 6912 Internal [Affidavit dated 12.05.2025] Unclear as to States/Territories shall ensure Committees have been whether the that the Internal Complaints constituted by the remaining Committee shall be constituted instrumentalities in the State of Departments, or reconstituted, as the case may Andhra Pradesh. Amongst these instrumentalities, be, having regard to the Section instrumentalities, 88 are agencies and PSUs 4 of the 2013 Act in respect of Government Departments/ have complied. their Government Departments, Institutions and 22 are private instrumentalities and agencies Institutions.
of the State Government and public sector units and other units coming under the supervision and control of the Directions have been issued to State Governments/Union all administrative units/depts Territories by 31.01.2025 through DM for constitution of ICCs in the district where no ICC has been constituted.
In compliance of Section 26 of
the POSH Act, directions have
been issued to various
institutions for constituting
Internal Committees.
4. The Legal Services Institutions Head of Departments and
at the Central, State, District Secretariat Departments are
and Taluka levels shall assist an approaching the Women
aggrieved woman to make a Development and Child Welfare
complaint under the provisions Department for advice in respect
of the 2013 Act as and when of grievance redressal.
approached
The Legal & Social counsellors
of Domestic Violence cells, One
Stop Centers & Andhra Pradesh
Women Commission are
participating as members in
grievance redressal process.
Page 10 of 81
5. Nodal officers have
been appointed.
3. STATE OF ARUNACHAL PRADESH (Affidavit filed on: 08.05.2025) S. No. Direction Status of Compliance Document/Page No. Remarks
1. The Chief Secretaries of every State has notified all Deputy Notification No. Complied State shall take steps to identify Commissioners as District Officers SW0518/2001 and notify the Officer to be the under the POSH Act, 2013. [Annexure A-1 (Page District Officer of every District No. 5)] on or before 31.12.2024, if not already done.
2. The District Officer shall LCCs have been constituted in all [Annexure A-2 (Page Complied constitute the Local Committee the 25 districts of the State. No. 6-30)] wherever such committees have not yet been constituted or there has to be a reconstitution of such committees already constituted on or before 31.01.2025.
3. The Chief Secretaries of State has constituted Internal [Annexure A-3 (Page No information States/Territories shall ensure that Complaint Committees in all its No. 31-88)] furnished for private the Internal Complaints government departments. establishments. Committee shall be constituted or reconstituted, as the case may be, having regard to the Section 4 of the 2013 Act in respect of their Government Departments, instrumentalities and agencies of the State Government and public sector units and other units coming under the supervision and control of the State Governments/Union Territories by 31.01.2025
4. The Legal Services Institutions at No specific information furnished.
the Central, State, District and Taluka levels shall assist an aggrieved woman to make a complaint under the provisions of the 2013 Act as and when approached
5. Additional Information: [Annexure A-4 (Page All Nodal Officers No. 89-90)] appointed Stated has appointed Smt. T.W. Thongon as the State Nodal Officer, and all Deputy Directors (lCDS) and CDPOs (Headquarters) of the respective districts as Nodal Officers. The details are indicated on the SHe-Box Portal.
4. STATE OF ASSAM (Affidavit filed on: 10.02.2025 and 19.05.2025) S. Direction Status of Compliance Document/Page Remarks No. No. Page 11 of 81
1. The Chief Secretaries of every The Government of Assam has Notification No. E- Complied State shall take steps to identify appointed the District Magistrates of 308086/84 dated and notify the Officer to be the each district as the District Officers. 09.06.2023 District Officer of every District on or before 31.12.2024, if not [Annexure: R-1.
already done. (Page No. 7)]
2. The District Officer shall a. Every District Officer in Assam Notification No. Complied
constitute the Local Committee has been directed to constitute SWD.199/2014/34
wherever such committees have a Local Complaints Committee dated 02.07.20216
not yet been constituted or there (LCC) in their respective
has to be a reconstitution of districts. [Annexure: R-2.
such committees already b. The Local Complaints (Page No. 8)]
constituted on or before Committees are functioning as
31.01.2025. per their designated
responsibilities, ensuring that complaints are received, processed, and addressed as per the provisions of the Act. The Composition of the Local Complaints Committee is in furtherance of Section 7 of the POSH Act, 2013.
c. A total of 36 Local Committees (LCs) have been constituted across the State to address cases where an Internal Complaints Committee (ICC) is not available.
3. The Chief Secretaries of a. The Chief Secretary of Assam Notification E- Complied States/Territories shall ensure convened a meeting on 308086/67 dated that the Internal Complaints 02.06.2023 to discuss 08.06.2023 Committee shall be constituted compliance measures related to or reconstituted, as the case may the POSH Act, 2013. [Annexure: R-3. be, having regard to the Section (Page No. 9-11] 4 of the 2013 Act in respect of their Government Departments, instrumentalities and agencies b. Notification E-308086/67 dated of the State Government and 08.06.2023 outlines the public sector units and other directives issued by the units coming under the Hon’ble Supreme Court, supervision and control of the including the mandatory State Governments/Union constitution of Internal Territories by 31.01.2025 Complaints Committees (ICCs), and Local Committees (LCs). It also emphasizes the importance of providing updated information regarding the constitution and composition of these committees, along with the necessary contact details, complaint procedures, and regulatory frameworks on their respective websites.
c. Compliance reports confirming the formation of ICCs from various administrative departments have been received but not furnished alongwith affidavit citing voluminous nature of the compliance reports.
ICCs have been constituted in all Government offices where the number of employees is more than ten, as per compliance reports received from the various Departments. Further, advisories have been issued to all Departments to constitute or re-
constitute the Internal Complaints Page 12 of 81 Committees, and to the District Officers to constitute or re-constitute the Local Complaints Committees, as required.
4. The Legal Services Institutions Legal Services are rendered through a at the Central, State, District structured institutional framework and Taluka levels shall assist an comprising the Assam State Legal aggrieved woman to make a Services Authority (hereinafter complaint under the provisions referred as “ASLSA”) at the State of the 2013 Act as and when level, 35 District Legal Services approached Authorities (hereinafter referred as “DLSAs”) at the district level, and Taluk Legal Services Committees functioning at the sub-district (Taluk/Circle) level.
5. ADDITIONAL INFORMATION Notification No. E- Nodal Officers PROVIDED: RE SHE-BOX 308086/346 dated appointed PORTAL 26.09.2024 and 27.09.2024 a. Directives sent to all District Commissioners for the [Annexure: R-4. implementation of the She-Box (Page No. 12 to portal, an online grievance 13)] redressal mechanism launched by the Ministry of Women and Child Development on 29.08.2024. The portal serves as a central repository for monitoring complaints and ensuring prompt action under the POSH Act.
b. District Commissioners have been instructed to designate a Nodal Officer (preferably an Assistant Commissioner) responsible for logging into the She-Box portal and monitoring complaints, ensuring that necessary steps are taken to address grievances effectively.
In addition, authorities, management, and employers across the State are actively conducting orientation programmes, workshops, seminars, and awareness programmes to upskill members of the Internal Complaints Committees (ICCs) and Local Committees (LCs).
She-Box portal is already fully operational with a State Nodal Officer and District Nodal Officers notified in all 35 districts.
State Government has designated Nodal Officers under Section 6(2) in every Block, Taluka, and Tehsil in rural and tribal areas, and in every Ward and Municipality in urban areas across the State of Assam Page 13 of 81
5. STATE OF BIHAR (Affidavit filed on: 07.02.2025 and 09.05.2025 S. No. Direction Status of Compliance Document/Page No. Remarks
1. The Chief Secretaries of every All District Magistrates have been Notification No. 15053 Complied State shall take steps to identify appointed as ‘District Officer'. dated 08.11.2016. (GAD, and notify the Officer to be the Bihar) District Officer of every District on or before 31.12.2024, if not already done.
2. The District Officer shall Local Committees have been Complied constitute the Local Committee formed in all districts as per the wherever such committees have Act. Details of LCs and ICs have not yet been constituted or there been uploaded on SHe Box portal has to be a reconstitution of such of ministry of WCD Govt. Of committees already constituted on India. or before 31.01.2025.
Recently new Members have been inducted in these Committees.
After constitution of the
Committees orientation, and
training to the stakeholders was
regularly conducted by the 'Nodal Agency' at extensive scale.
Training and activities along with Seminars etc still are going on.
3. The Chief Secretaries of It has been informed to all Advertisement number Complied for all States/Territories shall ensure that government/private establishments IPRD PR 002946/23-24. Govt. departments the Internal Complaints to form internal committees Committee shall be constituted or Advertisement has been reconstituted, as the case may be, published on 23th Feb having regard to the Section 4 of 2024 in Hindi the 2013 Act in respect of their All departments and districts have Newspaper; Hindustan, Government Departments, been informed by WCDC Bihar Prabhat Khabar & instrumentalities and agencies of about the formation of internal Dainik Jagaran For the State Government and public committees in their respective constitution of Internal sector units and other units government/private establishments Committee at each coming under the supervision and through a series of letters. workplace.
control of the State
Governments/Union Territories by On 29.08.2024
31.01.2025 advertisement content
Internal Committees have been has been provided to constituted in all the Government IPRD through letter no. Departments and the details of the 3234/24 for newspaper same have been updated on the ad on POSH. SHe-Box Portal.
A list of the Internal Committee constituted in various government departments is annexed herewith and marked as Annexure R-1 of Affidavit dated 13.05.2025 (pg. 6-21) Bihar Chamber of Commerce and Labour Department have been informed by WCDC Bihar about the formation of internal committees in their respective registered establishments Page 14 of 81
4. The Legal Services Institutions at State legal services authority has the Central, State, District and been informed to provide legal Taluka levels shall assist an assistance at state, district & sub- aggrieved woman to make a division level. complaint under the provisions of the 2013 Act as and when approached A link ‘SHe-Box’ has been made available to register online complaints on the web-site of the Women and Child Development Corporation, the Nodal Agency and directions also have been issued accordingly
5. Nodal Officers in every Block, Nodal Officers Taluka, and Tehsil in rural or tribal appointed areas and wards or municipalities in urban areas have been notified.
The list of the notified Nodal Officers has been updated on the SHe-Box portal.
6. UNION TERRITORY OF CHANDIGARH (Affidavit filed on: 04.02.2025) S. Direction Status of Compliance Document/Page No. Remarks No.
1. The Chief Secretaries of every Deputy Commissioner, U.T., Notification No. Misc. Complied State shall take steps to identify Chandigarh has been designated as IH(4)/2013/220234 dated and notify the Officer to be the District Officer. 12.12.2013. [Annexure R- District Officer of every District 1 (Page No. 5)] on or before 31.12.2024, if not already done.
2. The District Officer shall Local Complaints Committee has Notification No. Complied constitute the Local Committee been constituted by Deputy DC/EA/F-247/2024/9220 wherever such committees have Commissioner. dated 01.08.2024. not yet been constituted or there [Annexure R-2. (Page No. has to be a reconstitution of such 6)] committees already constituted on or before 31.01.2025.
3. The Chief Secretaries of Internal Complaint Committees Complied States/Territories shall ensure that have been constituted by all the the Internal Complaints Heads of Department under the Committee shall be constituted or control of Chandigarh reconstituted, as the case may be, Administration.
having regard to the Section 4 of
the 2013 Act in respect of their
Government Departments,
instrumentalities and agencies of Request has been made to the
the State Government and public Deputy Commissioners, U.T.,
sector units and other units Chandigarh for compliance of the
coming under the supervision and directives of Hon'ble Supreme
control of the State Court of India regarding survey of
Governments/Union Territories by organisations in government as
31.01.2025 well as public and private sector
which have already constituted IC and seek information for record.
4. The Legal Services Institutions at Nodal Officer on Departmental the Central, State, District and level has been appointed by all Taluka levels shall assist an respective Departments of U.T., aggrieved woman to make a Chandigarh to ensure registering complaint under the provisions of of complaint on SHe-Box and the the 2013 Act as and when details of Nodal Officers of all approached Departments and Internal Complaint Committee respectively under the control of Chandigarh Administration have been uploaded on the SHe-Box Portal.
Page 15 of 81Training program for the same has also been conducted for all Nodal Officers by the Department of Social Welfare on 25.11.2024.
The Member Secretary, State Legal Services Authority, U.T., Chandigarh has informed that an aggrieved woman can approach State Legal Services Authority, U.T., Chandigarh for seeking legal assistance to make a complaint under POSH Act. She can also seek legal assistance by calling National Helpline Number 15100.
The District Legal Services Authority, U.T., Chandigarh and State Legal Services Authority, U.T., Chandigarh will provide necessary assistance as and when an aggrieved woman approaches these Authorities to make a complaint under the provisions of POSH Act, 2013.
That, it is further submitted that the State Legal Services Authority, U.T., Chandigarh and Hub for Empowerment of Women have been regularly conducting awareness programmes on POSH Act, 2013 in U.T., Chandigarh.
Approximately 70 awareness programmes have been conducted till date.
Department of Social Welfare is also running Women Helpline toll free number-181 to support women in distress and is accessible through any mobile or landline. Moreover, the National Helpline No. 15100 has been circulated to all the units/homes for effective implementation of POSH Act.
5. Additional Information: Nodal Officers appointed and State Nodal Officer and District information Nodal Officer have been uploaded, but not designated to oversee the clear as to whether functioning of the Sexual Nodal Officers under Harassment electronic-Box (SHe- Section 6(2) of the Box) in U.T., Chandigarh. Act have been appointed
7. STATE OF CHHATTISGARH (Affidavit filed on: 20.04.2025) Page 16 of 81 S. Direction Status of Compliance Document/Page No. Remarks No.
1. The Chief District Collectors/Additional Collectors of all the districts have Notification No. F 6- 4 Complied Secretaries of been appointed as District Officers /2006IWCD/50, dated every State shall 05.09.2014 take steps to identify and [Annexure A/1 Page notify the Officer Nos. 11-13] to be the District Officer of every District on or before 31.12.2024, if not already done. State has instructed all the district officers to designate one nodal Letter dated 09.12.2014 officer in every block, Taluka and Tehsil in rural or tribal areas [Annexure A/2 Page and ward or municipality in the Urban area Nos. 14-23] Nodal Officers have been appointed in all districts of the State of [Annexure A/3 Page Chhattisgarh. Nos. 24-129]
2. The District Local Complaints Committee (LCC) have been constituted in all Complied Officer shall the 33 districts.
constitute the
Local Committee
wherever such S. N District Date of LCC No. of
committees have o. Members
not yet been Appointment
constituted or
there has to be a
reconstitution of 1. Balod 10.12.2024 8
such committees 2. Balodabazar- 31.03.2023 5
already Bhatapara
constituted on or 3. Balrampur- 08.08.2024 5
before Ramanujganj
31.01.2025. 4. Bastar- 20.12.2022 5
Jagdaldur
5. Bemetara 16.12.2024 5
6. Bijapur 18.03.2024 7
7. Bilaspur 11.04.2025 5
8. Dakshin 07.02.2025 5
Bastar
Dantewada
9. Dhamtari 23.12.2022 6
10. Durg 04.10.2024 7
11. Gariyaband 08.11.2024 5
12. GaurelaPendr 12.02.2025 5
aMarwahi
13. JanjgirChamp 11.07.2022 5
a
14. Jashpur 22.12.2020 5
15. Kanker 27.08.2024 5
16. Kabeerdham 20.07.2023 5
17. KhairagarhCh 21.06.2024 6
huikhadanGan
dai
18. Kondagaon 09.07 .2024 5
19. Korba 22.10.2024 5
20. Korea 17.04.2024 5
21. Mahasamund 10.10.2024 6
22. Manendragarh 22.02.2024 5
-Chirmiri-
Bharatpur(M
C B)
23. Mohla- 04.09.2024 5
Manpur-
Ambagarh
Chouki
24. Mungeli 03.03.2025 5
25. Narayanpur 06.01.2025 5
Page 17 of 81
26. Raigarh 16.04.2024 5
27. Raipur 17.04.2025 6
28. Rajnandgaon 21.11.2024 6
29. Sakti 05.07.2024 4
30. Sarangarh- 02.08.2024 5
Bilaigarh
31. Sukma 17.04.2024 5
32. Surajpur 12.07.2024 5
33. Surguja 16.04.2025 5
3. The Chief Government of Chhattisgarh has issued a letter all the District Annexure A/4 Page Nos. Extent of
Secretaries of collectors instructing them to collect, regularly maintain and 130-137] complianc
States/Territories monitor details of the Internal Complaints Committee, as well e not clear
shall ensure that oversee the preparation of the annual report of the Local
the Internal Complaints Committee.
Complaints
Committee shall
be constituted or
reconstituted, as All State Departments have been communicated to form the ICC
the case may be, at the State/District level. It has been consistently directed that
having regard to every workplace in the State of Chhattisgarh with ten or more
the Section 4 of employees must form an ICC by the Answering Respondent.
the 2013 Act in
respect of their
Government
Departments, A total of 1247 Internal Complaints Committee (ICC) have been
instrumentalities reported to be formed.
and agencies of
the State
Government and
public sector
units and other
units coming
under the
supervision and
control of the
State
Governments/Uni
on Territories by
31.01.2025
4. The Legal No specific information furnished.
Services
Institutions at the
Central, State,
District and
Taluka levels
shall assist an
aggrieved woman
to make a
complaint under
the provisions of
the 2013 Act as
and when
approached
5. Additional Information provided:
1. As per the mandate of the Section 27 of the 2013 Act, Letter No. Directorate of Women & Child Development Department, 131/MBAVI/SAVI/ 16-
Government of Chhattisgarh has directed all the District 77, dated Collectors to submit their annual reports for the purpose of 27.04.2016Annexure A/5 providing grass root data regarding the application and Page Nos. 138-145] implementation of the 2013 Act with information of sexual harassment complaints filed, disposed of, and pending.
2. To ensure that the employees are aware of the mechanism for the reporting of sexual harassment complaints, the details of the local complaints committee with the members have been directed to be displayed in a conspicuous place in all the District offices.
Page 18 of 81Also, all offices have been instructed to display the list of their Internal Complaints Committee (ICC) members in a conspicuous place at the workplace to ensure transparency and accessibility
3. The name of the nodal officers in respective departments of the State of Chhattisgarh along with name of the nodal officers in sub-districts, district has been updated on the 'SHeBox'portal.
4. A Letter has been issued to update the information of Internal Complaints Committee (ICC) to all the State Nodal Officers of Annexure A/6 Page Nos. head of department and their subordinate offices at the district 146-167] leve1 on the 'SHe-Box'portal. As of date, information of the Nodal officers of 30 heads of department is made available, they have been provided with a User-ID, password and user-manual to update their department and their subordinate offices Internal Complaints Committee (ICC) on the said portal.
Letter No. 12177
/MBAVI/MASAMI/ 24-
25 dated 02.01.2025
5. State has made allocations towards workshops for the ICC to all the districts. It is pertinent to note that 25 districts have sent [Annexure A/7 Page their reports and photographs after organizing the workshops. Nos. 168-178] Further, the allocation has been provided to the remaining 8 districts for organizing workshops in the financial year 2024- 2025.
Letter No. 10324/
6. State has been organizing annual training-cum-workshops. MBAVI/ MASAMI/ 23- These workshops on Sexual Harassment of women at the 24 dated 25.01.2024 workplace have been held regularly for all committee members at both the District and State levels at various departments. [Annexure A/9 Page Nos. 184-195]
7. The State has conducted the last workshop on 5th 6th & 7th February of 2025 in Raipur for representatives from all heads of [Annexure A/10 Page the departments and the Secretariat of the State of Chhattisgarh. Nos. 196-205]
6. It appears that Nodal Officers have been appointed in terms of Section 6(2) of the Act
8. UNION TERRITORY OF DADAR AND NAGAR HAVELI AND DAMAN AND DIU (Affidavit filed on: 19.05.2025) S. No. Direction Status of Compliance Document/Page No. Remarks
1. The Chief Secretaries of every District Officers have been notified Annexure -I Complied State shall take steps to identify in all the three districts of this and notify the Officer to be the Union Territory District Officer of every District on or before 31.12.2024, if not already done.
Page 19 of 812. The District Officer shall Local Complaint Committees have Annexure -II Complied constitute the Local Committee been constituted in all the three wherever such committees have districts. not yet been constituted or there has to be a reconstitution of such committees already constituted on or before 31.01.2025.
3. The Chief Secretaries of UT Administration has constituted Annexure -III States/Territories shall ensure that Internal Complaints Committee in the Internal Complaints each district for its employees Committee shall be constituted or under Section 4 of the Sexual reconstituted, as the case may be, Harassment of Women at having regard to the Section 4 of Workplace (Prevention Prohibition the 2013 Act in respect of their and Redressal) Act, 2013 Government Departments, instrumentalities and agencies of the State Government and public sector units and other units coming under the supervision and control of the State Governments/Union Territories by 31.01.2025
4. The Legal Services Institutions at No specific information furnished.
the Central, State, District and Taluka levels shall assist an aggrieved woman to make a complaint under the provisions of the 2013 Act as and when approached
5. Additional Information: Nodal Officers have been appointed Nodal Officers have been designated by District Officers of all three districts under Sub Section (2) of Section 6 of the 2013 Act.
9. DEPARTMENT OF WOMEN AND CHILD DEVELOPMENT, GOVERNMENT OF NCT OF DELHI (Affidavit filed on: 10.02.2025) S. Direction Status of Compliance Document/Page No. Remarks No.
1. The Chief Secretaries of District Magistrates (DMs) of the 11 districts Order No. Complied every State shall take steps of the National Capital Territory of Delhi 60(198)/DWCD/ADW to identify and notify the have been designated as “District Officers”. EC/LCC/2014- Officer to be the District 15/46636-653 dated Officer of every District 17.02.2016 [Annexure- Two officers/officials on or before 31.12.2024, if l. (Page No. 5)] of the Department of not already done. Details of all 11 field officers/Nodal Officers WCD have been are registered on She Box portal. designated for effective coordination with District Magistrates and other Departments of GNCTD to ensure proper implementation of the POSH Act and also for monitoring and assistance for SHe-
Box-2.0. [Annexure-
III (Page No. 12-13)] Page 20 of 81
2. The District Officer shall The Department of Women and Child Communication dated Extent of constitute the Local Development (DWCD), (GNCTD) is 29.01 2025, 08.01.2025 implementation not Committee wherever such regularly issuing Advisories and Instructions and 05.06.2023 clear committees have not yet to all the District Magistrates being the [Annexure-II (Page been constituted or there District Officers to establish and constitute/re- Nos.6-11)] has to be a reconstitution constitute Local Committees (LCs).
of such committees
already constituted on or
before 31.01.2025.
3. The Chief Secretaries of Department of Women and Child Communication dated Extent of
States/Territories shall Development (DWCD) has issued several 29.01 2025, 08.01.2025 implementation not
ensure that the Internal communications to all Government and 05.06.2023 clear
Complaints Committee departments, Universities, Autonomous [Annexure-II (Page
shall be constituted or Bodies and other relevant Organizations Nos.6-11)]
reconstituted, as the case directing them to constitute Internal
may be, having regard to Committee (IC) .
the Section 4 of the 2013
Act in respect of their
Government Departments,
instrumentalities and As to the direction to survey the number of
agencies of the State organizations both public sector as well as
Government and public private which have constituted the Internal Communication dated
sector units and other Complaint Committee and wherever the same 23.05.2023 [Annexure-
units coming under the have not been constituted and also to take step IV (Page Nos. 14-15)]
supervision and control of to ensure that such committees are
the State constituted, the Government states that the
Governments/Union same will be taken after Model Code of
Territories by 31.01.2025 Conduct is lifted after elections.
Department of Women and Child
Development, GNCTD has successfully logged into the SHe box portal 2.0 and updated the details of the ICs constituted by the department.
A total of 45 Departments have submitted Annexure-V [Page their details till date and they have been Nos. 16-22] successfully registered in SHe- Box Portal.
4. The Legal Services Specific information not provided Institutions at the Central, State, District and Taluka levels shall assist an aggrieved woman to make a complaint under the provisions of the 2013 Act as and when approached
10. STATE OF GOA (Affidavit filed on: 07.02.2025) S. No. Direction Status of Compliance Document/Page Remarks No.
1. The Chief Secretaries of every State The direction has been complied and [Annexure: A-4. Complied shall take steps to identify and notify two District Nodal Officers are (Page No. 11)] the Officer to be the District Officer appointed for the districts of North of every District on or before Goa and South Goa respectively 31.12.2024, if not already done.
Page 21 of 812. The District Officer shall constitute The direction has been complied and Order dated Complied the Local Committee wherever such two Local Complaints committee has 02.01.2025 issued committees have not yet been been constituted for North Goa by the Office of the constituted or there has to be a District and South Goa District. Collector and reconstitution of such committees District Magistrate, already constituted on or before South Goa district 31.01.2025. [Annexure: A-5.
(Page No. 12-13)]
Addendum dated
07.01.2025 and
order dated
08.01.2025 issued
by the Office of the
Collector and
District Magistrate,
North Goa
[Annexure: A-6.
(Page No. 14)] &
[Annexure: A-7.
(Page No. 15)]
3. The Chief Secretaries of Directions issued on 9.12.2024 to all [Annexure: A-8. Extent of compliance
States/Territories shall ensure that the concerned organizations (Page No. 16)] not clear
the Internal Complaints Committee /institutions/department, Government
shall be constituted or reconstituted, grant aided schools, Higher
as the case may be, having regard to secondaries, colleges of South Goa
the Section 4 of the 2013 Act in district who have not yet constituted No further information
respect of their Government the internal committee under the as to compliance
Departments, instrumentalities and POSH Act to constitute one before pursuant to directions
agencies of the State Government 16.12.2024. issued on 09.12.2024. and public sector units and other units coming under the supervision and control of the State Affidavited dated Governments/Union Territories by 892 institutions and organizations in 20.05.2025 31.01.2025 the South Goa district have constituted ICCs.
Letter bearing No. 692 dated 170 institutions in the North Goa 09.05.2025 district have constituted ICCs. [Annexure A-5 of Affidavit dated 20.05.2025]
4. The Legal Services Institutions at Letter dated 06.12.2024 sent to the Central, State, District and Member Secretary, Goa State Legal Taluka levels shall assist an Services Authority by Department of aggrieved woman to make a Law& Judiciary Law (Establishment) complaint under the provisions of Division, Govt. of Goa. [Annexure the 2013 Act as and when A-1 @ Pg. 8] approached Letter dated 20.01.2025 sent by Directorate of Women and Child Development to GLSA for effective implementation of the Act [Annexure A-2 @ Pg. 9]
5. No information as regards appointment of Nodal Officers
11. STATE OF GUJARAT (Affidavit filed on: 10.02.2025 and 12.05.2025) S. No. Direction Status of Compliance Document/Page No. Remarks Page 22 of 81
1. The Chief Secretaries of every District Magistrates have been Order dated 30.09.2013 Complied State shall take steps to identify notified as District Officers for [Annexure: R/1 (Page and notify the Officer to be the their respective District. No.5)] District Officer of every District on or before 31.12.2024, if not already done.
2. The District Officer shall The State has directed its District Letter dated 17.12.2024 Complied constitute the Local Committee Officers to constitute Local wherever such committees have Complaints Committee in all [Annexure: R/2 (Page not yet been constituted or there districts by 31.01.2025 itself. No.6)] has to be a reconstitution of such Furthermore, the Nodal Officers committees already constituted on have been directed to be appointed or before 31.01.2025. at Taluka level to strengthen grassroot level compliance of the provisions of the PoSH Act, 2013.
LCCs have constituted across 33 Districts. Affidavit dated 12th May 2025.
3. The Chief Secretaries of Directions issued to all the Letter dated 17.12.2024 Status of ICCs States/Territories shall ensure that Secretaries of the State formation in the the Internal Complaints Departments to ensure constitution [Annexure: R/3 (Page State has been Committee shall be constituted or and functionality of an ICC in all No.7)] informed through reconstituted, as the case may be, its and Public department Sector Affidavit dated 12th having regard to the Section 4 of Undertakings. May 2025 and has the 2013 Act in respect of their been dealt with in Government Departments, latter part of the instrumentalities and agencies of Status Report the State Government and public sector units and other units coming under the supervision and control of the State Governments/Union Territories by 31.01.2025
4. The Legal Services Institutions at Respondent/ State has undertaken Annexure R-7 and R-8 the Central, State, District and extensive efforts for legal of Affidavit dated 12th Taluka levels shall assist an awareness and capacity building at May 2025 aggrieved woman to make a various levels to ensure that complaint under the provisions of assistance is provided to any the 2013 Act as and when aggrieved woman in lodging a approached complaint. The State has organized various Seminars, Awareness Programmes along with allocation of separate budget towards POSH Act Awareness Scheme.
5. All Nodal Officers have been appointed
12. STATE OF HARYANA (Affidavit filed on: 10.02.2025 and 20.05.2025) S. No. Direction Status of Compliance Document/Page No. Remarks
1. The Chief Secretaries of every Deputy Commissioners have been Letter dated 09.03.2015 Complied State shall take steps to identify notified as District Officers in their [Annexure F] and notify the Officer to be the concerned district District Officer of every District [Annexure B] on or before 31.12.2024, if not already done.
2. The District Officer shall Direction given to all the Deputy Letter dated 15.10.2015 Compliance is constitute the Local Committee Commissioners/District officers to incomplete wherever such committees have constitute the Local Committee not yet been constituted or there under the Act. has to be a reconstitution of such committees already constituted on No details with respect or before 31.01.2025. to Jind, Karnal and Page 23 of 81 Nuh Districts.
The State has furnished details Annexure R-10A (Page with regard to LCC in 19 Districts No. 6-7) of Affidavit out of the total 22 Districts in the dated 20th May 2025. State.
3. The Chief Secretaries of Directions issued to all the head of Letter dated 15.09.2022 Extent of States/Territories shall ensure that the departments, boards and implementation and the Internal Complaints commission and corporations to [Annexure G] compliance is not Committee shall be constituted or constitute ICC if not constituted clear. reconstituted, as the case may be, earlier. having regard to the Section 4 of the 2013 Act in respect of their Government Departments, In its Affidavit dated instrumentalities and agencies of 20th May 2025, the the State Government and public State at Page 4 & 5 of sector units and other units Administrative Order issued to Order dated 29.09.2023 the Affidavit provides coming under the supervision and constitute ICC at District and list of ICCs for every control of the State Block Level [5 members at District [Annexure C] District (something Governments/Union Territories by Level and 4 members at Block similar to LCCs).
31.01.2025 Level] ICCs is constituted in
institutions with
more than 10
employees and not
one ICC per District.
4. The Legal Services Institutions at No specific information furnished.
the Central, State, District and Taluka levels shall assist an aggrieved woman to make a complaint under the provisions of the 2013 Act as and when approached
5. No specific information as regards appointment of Nodal Officers
13. STATE OF HIMACHAL PRADESH (Affidavit filed on: 02.03.2025) S. No. Direction Status of Compliance Document/Page No. Remarks
1. The Chief Secretaries of every All the Deputy Commissioners of Notification No:. SJE-A- Complied State shall take steps to identify every District in Himachal Pradesh A-(10)-5/2012 dated and notify the Officer to be the has been appointed as the District 22.01.2016 District Officer of every District Officer.
on or before 31.12.2024, if not Annexure R-2 [Page No.
already done. 17]
Letter No. WCD-H(F)-
7/2024-21797-21808
Annexure R-1 [Page
Nos. 14-16]
Annexure R-4 [Page
Nos. 26-28]
2. The District Officer shall The District Officers have Complied
constitute the Local Committee constituted Local Committees in wherever such committees have all District of the State. not yet been constituted or there has to be a reconstitution of such committees already constituted on or before 31.01.2025.
Page 24 of 813. The Chief Secretaries of The Internal Complaint Annexure R-3 [Page Extent of States/Territories shall ensure that Committees have been constituted Nos. 18-25] implementation and the Internal Complaints by the Head of Departments, compliance is not Committee shall be constituted or Managing Director of Boards and clear reconstituted, as the case may be, Corporation, Commission and having regard to the Section 4 of Universities under the supervision the 2013 Act in respect of their and control of the State Government Departments, Government. instrumentalities and agencies of the State Government and public sector units and other units Total ICC Constituted-:
coming under the supervision and i. Departments: 59 control of the State ii. Corporations: 29 Governments/Union Territories by iii. Commissions: 8 31.01.2025 iv. Universities: 11 v. Boards: 9 These District Officers were directed to conduct survey for both public and private sector in compliance of this Hon'ble Court direction in the order dated 03.12.2024.
The name of District Nodal Officers under Local Committees, their email Ids & contact numbers have been uploaded by all the Departments, Boards, Commissions, Corporations, Universities, Deputy Commissioners, Technical Education, Medical Educations & Research, State Level Bankers Committee, Bar Council of Himachal Pradesh, Indian Institute of Architects (IIA), Northern India Regional Council Institute of Chartered Accountants of India.
4. The Legal Services Institutions at Directions conveyed to the Letter dated 18.12.2024 the Central, State, District and Member Secretary, H.P. State Taluka levels shall assist an Legal Services Authority aggrieved woman to make a complaint under the provisions of the 2013 Act as and when approached
5. ADDITIONAL INFORMATION:
Nodal Department through
Directorate of Women and Child
Development has conducted
Sensitization Training on
23.02.2023 for creating awareness about PoSH Act and duties in which 34 participants of different departments were present.
State Govt. organized Legal awareness week from 2 Sept to 6th Sept, 2024 for capacity building on various act including POSH Act State has nominated the HP Institute of Public Administration (HIPA) for conducting training to the Members & Chairperson of Local committee and the manner & procedure to be followed for conducting enquiry under the PoSH Act.
Page 25 of 81Himachal Institute of Public Administrative has been entrusted with the task of regular conducting of Orientation Programmes, Workshops, Seminars and Awareness Programmes for updating the skills and educating the members about the provision of the POSH Act & Rules.
6. No specific information with regard to appointment of Nodal Officers under Sec 6(2) of the Act
14. STATE OF JAMMU AND KASHMIR (Affidavit filed on: 23.03.2025 and 06.05.2025) S. No. Direction Status of Compliance Document/Page No. Remarks
1. The Chief Secretaries of every Additional Deputy Commissioners Government Order No. Complied State shall take steps to identify of their respective Districts are 505-JK(GAD) of 2025 and notify the Officer to be the appointed as the District Officer dated 21.04.2025 District Officer of every District for every District [Annexure P-1 (Pg No. on or before 31.12.2024, if not 09) of 6th May Affidavit] already done.
2. The District Officer shall Local Complaint Committees have Complied constitute the Local Committee been constituted in all the 20 wherever such committees have Districts. not yet been constituted or there has to be a reconstitution of such committees already constituted on or before 31.01.2025.
3. The Chief Secretaries of ICCs have been constituted in all Government Order 1529- No exact information States/Territories shall ensure that the 20 Districts. JK(GAD) of 2022 dated as to how many ICCs the Internal Complaints 13.12.2022 [Annexure P- have been constituted Committee shall be constituted or 2 (Page No. 10 to 11)] in the Government reconstituted, as the case may be, and Private Sector having regard to the Section 4 of establishments in the 2013 Act in respect of their each district.
Government Departments, instrumentalities and agencies of the State Government and public sector units and other units coming under the supervision and control of the State Governments/Union Territories by 31.01.2025
4. The Legal Services Institutions at Legal assistance is being the Central, State, District and rendered/extended to women Taluka levels shall assist an seeking support. aggrieved woman to make a complaint under the provisions of Legal Assistance and the 2013 Act as and when compensation is provided to POSH approached Victims, by the Legal Service Authorities at the District and Local Levels.
Furthermore, circular instructions will be issued to reiterate the availability of legal aid, counseling, and representation services for affected women to ensure their access to justice.
Page 26 of 815. ADDITIONAL INFORMATION It is not clear as to PROVIDED: whether the Nodal Mr. Majid Khalil Drabu, IAS, Government Order No. Officers appointed Mission Director, Mission Shakti, 1996-JK(GAD) dated are only for the J&K, has been nominated as the 27.11.2024 purposes of Union Territory Level Nodal [Annexure P-1 (Page No. coordination for She-
Officer for the She-Box Portal. 6)] box or for the purposes of the District-level Nodal Officers have POSH Act. been appointed across various districts to oversee the She-Box Portal's functionality at the grassroots level and to ensure timely resolution of complaints.
School Education Department, O.M./Letter No. SWD- Higher Education Department, all SH/3/2021-02 dated District Development 10.10.2024 Commissioners and all District [Annexure P-2 (Page No. Social welfare Officers have been 7 & 8)] directed to organize awareness campaigns and educational programs for female students under Beti Bachao Beti Padao (BBBP) scheme across schools and colleges in the Union Territory of Jammu & Kashmir, specifically focusing on the POSH complaints through She-
Box portal.
Nodal Officers have been nominated for She-box Portal in all the 20 Districts.
15. STATE OF JHARKHAND (Affidavit filed on: 18.03.2025 and 11.05.2025) S. No. Direction Status of Compliance Document/Page No. Remarks
1. The Chief Secretaries of every The Deputy Commissioner has Notification no.438 Complied State shall take steps to identify been appointed as District Officer dated 25.2.2014 and notify the Officer to be the in all the districts. District Officer of every District on or before 31.12.2024, if not already done. [Annexure-CA/1 (Page No. 8-10) of 11th May Affidavit ]
2. The District Officer shall Notification issued on 25.02.2014 Memorandum No. 438 Total number of constitute the Local Committee to constitute Local Complaints dated 25.02.2014 districts are 24. wherever such committees have Committee in every district of the not yet been constituted or there State. [Annexure-CA/2] has to be a reconstitution of such committees already constituted on or before 31.01.2025.
22 districts have formed the Local Informed vide Affidavit Complaints Committee. dated 11th May 2025.
3. The Chief Secretaries of Directions issued to all the Letter No. 1349 dated Extent of compliance States/Territories shall ensure that departments of the State for the 06.06.2023, Letter No. not clear the Internal Complaints constitution of Internal Complaint 2549 dated 13.09.2023, Committee shall be constituted or Committee. Letter No. 640 dated reconstituted, as the case may be, 27.02.2025 and Letter having regard to the Section 4 of No. 700 dated the 2013 Act in respect of their 05.03.2025 Government Departments, instrumentalities and agencies of the State Government and public 18 departments have informed Informed vide Affidavit sector units and other units about constitution of the ICCs. dated 11th May 2025. coming under the supervision and control of the State The Deputy Commissioner has Page 27 of 81 Governments/Union Territories by been directed to conduct a survey 31.01.2025 in every district to collect information on number of such organizations who have constituted Internal Complaint Committee
4. The Legal Services Institutions at No specific information furnished.
the Central, State, District and Taluka levels shall assist an aggrieved woman to make a complaint under the provisions of the 2013 Act as and when approached
5. Additional Information: It is not clear as to whether the Nodal Department of Women, Child Office Order No. 1913 Officer is appointed Development and Social Security dated 8.8.2024 only for the purposes has appointed Shrimati Preeti [Annexure-CA/2(Page of coordination for Sinha, Under Secretary, No. 11-13) of 11th May She-box or for the Department of Women, Child Affidavit] purposes of the Development and Social Security POSH Act. as nodal officer for establishing active coordination between departments, implementation of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act 2013 at the District Level, including but not limited to overseeing complaints and coordination with the Central Government.
16. STATE OF KARNATAKA (Affidavit filed on: 10.02.2025) (additional affidavits also filed on 28.03.2025 and 06.05.2025) S. No. Direction Status of Compliance Document/Page No. Remarks
1. The Chief Secretaries of every Deputy Commissioner and District G.O No. WCD 28 SWC Complied State shall take steps to identify Magistrate of each district were 2015 Bengluru dated and notify the Officer to be the notified by order dated 18.11.2015 18.11.2015 Annexure R- District Officer of every District as the District Officer for every 1 [Page No. 5-6] on or before 31.12.2024, if not District. already done.
All the Departments of the Government of Karnataka have appointed State level nodal officers for their departments to attend online complaints raised in the SHe-Box Portal. The details of the State level nodal officers are available in the SHe-Box Portal.
All the Deputy Commissioner and District Magistrates are appointed as District Nodal Officers to attend online complaints raised in the SHe-Box Portal and the details of the District Nodal Officers are available in the SHe-Box Portal.
2. The District Officer shall District officers have constituted Complied constitute the Local Committee Local Committees in all the 31 wherever such committees have Districts. The details of all 31 not yet been constituted or there districts local committees are has to be a reconstitution of such available in SHe -box portal. committees already constituted on or before 31.01.2025.
Page 28 of 813. The Chief Secretaries of Internal Committees were Government Order Complied States/Territories shall ensure that constituted in all the Government No.WCD 28 SWC 2015 the Internal Complaints departments, instrumentalities and Bengaluru, dated: 18-11- Committee shall be constituted or agencies of the State Government 2015 Annexure R-2 reconstituted, as the case may be, and public sector units and other [Page Nos. 7-13] having regard to the Section 4 of units coming under the supervision the 2013 Act in respect of their and control of the State Government Departments, Governments by notification dated instrumentalities and agencies of 18.11.2015.
the State Government and public
sector units and other units Annexure R-3 [Page
coming under the supervision and Nos. 14-29]
control of the State
Internal Committees were set up at Governments/Union Territories by District Level offices, Sub Division 31.01.2025 level offices, Taluk level offices and Gram Panchayath/Village Level Offices in all the districts.
4. The Legal Services Institutions at No specific information available the Central, State, District and Taluka levels shall assist an aggrieved woman to make a complaint under the provisions of the 2013 Act as and when approached
5. ADDITIONAL INFORMATION:
Government of Karnataka has adapted and activated the Government of India's SHe-Box online complaint management system and aggrieved woman can make a complaint under the provisions of the 2013 Act using https://shebox.wcd.gov.in/
6. Nodal Officers in designated and notified in every block /taluk/tribal area/ward/ municipalities and the said details are already updated in the website.
17. STATE OF KERALA (Affidavit filed on: 10.02.2025 and 08.05.2025) S. No. Direction Status of Compliance Document/Page No. Remarks
1. The Chief Secretaries of every District Collectors of all districts G.O (P) No.28/2014/SJD Complied State shall take steps to identify have been appointed by the dated 20.03.2014 and notify the Officer to be the Government as District officers District Officer of every District on or before 31.12.2024, if not already done.
2. The District Officer shall Notification has been issued by Extent of constitute the Local Committee Directorate of Women and Child implementation is wherever such committees have Development to constitute Local not clear not yet been constituted or there Committee in the districts. has to be a reconstitution of such committees already constituted on or before 31.01.2025.
3. The Chief Secretaries of Circulars issued to all employers in Circular Complied States/Territories shall ensure that Government, quasi-government, No.1556/B3/16/SJD the Internal Complaints private institutions, where 10 or dated 26.05.2016 and Committee shall be constituted or more than 10 workers are circular No. SJD- reconstituted, as the case may be, employed that they shall B3/65/2020/SJD dated having regard to the Section 4 of constituted an Internal Committee. 27.02.2020 the 2013 Act in respect of their Page 29 of 81 Government Departments, All 95 Government departments instrumentalities and agencies of have formed 15986 ICs as per the the State Government and public Act and uploaded details in POSH sector units and other units COMPLIANCE PORTAL coming under the supervision and developed by Government of control of the State Kerala. At present 25704 offices Governments/Union Territories by are registered in this portal and 31.01.2025 18624 ICs of different workplaces have been created and updated in this portal.
Direction has been given to Labour Department and IT Department to comply with the directions of the Hon'ble Court. Direction has also given to all Departments to provide the IC information of the institutions such as Directorates, PSUs, Commissions, Welfare Boards, Devaswam Boards, Corporations, District Authorities, Co-operative organisations, other institutions, Universities, Colleges, schools, and all other applicable offices under their purview to DWCD. Offices such as Governor's Office, Kerala Government Offices in Delhi, Legislature Secretariat, State Planning Board, Advocate General's Office, Judiciary, Kerala Lokayukta, Tribunals and Kerala Public Service Commission have also been requested to ensure the constitution of ICs.
4. The Legal Services Institutions at 258 Child Development Project the Central, State, District and Officers of the department have Taluka levels shall assist an also been appointed as Nodal aggrieved woman to make a Officers to assist women in complaint under the provisions of unorganized sector who are the 2013 Act as and when subjected to Sexual Harassment. approached When a complaint is received by the nodal officer it is to be forwarded within 7 days under this Act to the Local Committee
5. Additional Information:
a. All Departments and other WCDD-B3/304/2023- public/private institutions have WCD, dated 22.12.2023 been directed to make entries in the POSH COMPLIANCE PORTAL, so as to get annual report from establishments and organizations employing more than 10 employees and local committees. POSH COMPLIANCE PORTAL has been developed by the Women and Child Development Department of Kerala, where in LC and IC have to submit details of IC/LC details along with number of cases received each year.
b. In order to create awareness about POSH Act, 2013 among the employees, relevant details of the law related to POSH Act were prepared in cartoon form, and 3 lakh booklets were printed and distributed through District Women and Child Page 30 of 81 Development Offices of all 14 districts.
c. A Standard Operating Procedure Hand Book developed by the Ministry of Women and Child Development, Government of India was translated to Malayalam and printed and distributed to all District Women and Child Development Offices to equip IC/LC members on procedures.
d. Various mass media campaigns via Women and Child Development Department's Social Media Platforms in the form of posters, videos etc. were also undertaken. A short film was prepared and advertised during breaks in the Cinema theaters. e. During the financial year 2021-22 an online training programme for Government/Non-Government /Private Sectors organized through all District Women and Child Development Officers of the State as a whole, @Rs.10,000 per district was allotted.
f. During the financial years 2022-23 and 2023-24 14 districts were allotted a total of Rs 3,50,000/-(Rs.25000/- for each District) to organize the POSH Act training programs to familiarize the owners and staff of shops, textile establishments and member of business association in the Districts.
g. During 2024-25 as part of POSH week celebrations, 14 districts were allotted a total of Rs 3,50,000/-(Rs.25000/- for each district) to organize the POSH Act training programs to familiarize all employers and employees of all workplaces in the Districts.
h. Government issued G.O(Rt)No.17/2025/WCDD dated 10.01.2025 and authorised Gender Park to impart training on POSH Act to staff of all Government, quasi-government, Govt.
autonomous bodies m Thiruvananthapuram, Emakulum and Kozhikode regions .
i. Hon. High Court of Kerala in Writ Petitions gave direction to redress the grievance and injustice faced by women in Cinema and accordingly Justice Hema Committee was constituted by government which gave recommendations Page 31 of 81 to Government of Kerala to put in place various mechanisms to ensure that workspaces are safe and secure, providing equal opportunity for work and career advancement without fear or favour and and not infringing upon the dignity of women.
j. Women and Child Development Department submitted detailed proposal regarding implementation of the Posh Act in film industry by constituting ICs in all production and post-
production houses in the film field. The steps are underway. k. A separate dashboard for IC updation of entertainment industry including cinema, television, theatre arts etc in POSH COMPLIANCE PORTAL. A new email ID i.e [email protected] has been created for registering compliance and this is also connected to POSH COMPLIANCE PORTAL.
l. A training module of POSH ACT has been prepared for conducting training in cinema field and one training has been organized for the cinema field as such 80 participants participated. 2nd phase training of 30 persons in producers association is in the anvil.
6. 258 Child Development Project Officers of the department have been appointed as Nodal Officers to assist women in unorganized sector who are subjected to exual Harassment.
18. UNION TERRITORY OF LADAKH (Affidavit filed on: 21.04.2025) S. No. Direction Status of Compliance Document/Page No. Remarks
1. The Chief Secretaries of every Administration of Union territory S.O. No. 43 dated Complied State shall take steps to identify of Ladakh has designated the 27.06.2023 [Annexure and notify the Officer to be the District Magistrate/Deputy R-1 (Page No. 9)] District Officer of every District Commissioners of the UT of on or before 31.12.2024, if not Ladakh, as District Officer, to already done. exercise powers or discharge functions under section 6 of the Act.
Designation of Nodal Officer by the respective District Officer has been done in the District of Kargil and for the district of Leh, appropriate orders have been issued for designating the Nodal Page 32 of 81 officers
2. The District Officer shall LCC has been constituted for Notification No. SW- Complied constitute the Local Committee redressal of complaints related to 8(W)D /25(606) dated wherever such committees have sexual harassment of women 20.03.2025 [Annexure not yet been constituted or there employees in workplace within the R-2 (Page Nos. 10-11)] has to be a reconstitution of such jurisdiction of Leh District. committees already constituted on or before 31.01.2025.
LCC has been reconstituted in Notification No.
District Kargil DMK/JC-SH-
Woman/23/2025 dated
12.02.2025[Annexure R-
3 (Page No. 12)]
3. The Chief Secretaries of Directions has been issued to Complied
States/Territories shall ensure that constitute ICC.
the Internal Complaints Committee shall be constituted or reconstituted, as the case may be, having regard to the Section 4 of Reconstitution of the ICC for the Order No. 593-LA the 2013 Act in respect of their Union Territory Secretariat, UT (GAD) of 2024 dated Government Departments, Ladakh has been sanctioned 12.12.2024 [Annexure instrumentalities and agencies of R-8 (Page Nos. 20-21)] the State Government and public sector units and other units coming under the supervision and ICCs have been constituted in all [Annexure R-9 (Page control of the State the 33 departments of the Admn. of Nos. 22-26)] Governments/Union Territories by UT of Ladakh 31.01.2025 Directions have been issued to Office Memorandum No:
constitute or reconstitute ICCs and M/841/2023-S&TW submit Compliance report. SEC/2 dated 18.04.2025 [Annexure R-10 (Page Nos. 27-30)]
4. The Legal Services Institutions at No information furnished.
the Central, State, District and Taluka levels shall assist an aggrieved woman to make a complaint under the provisions of the 2013 Act as and when approached
5. Additional Information:
i. Director, Social and Tribal Letter 110. Welfare Department, UT has DSWL/POSH/2024- submitted an action taken 25/3066 dated report on the implementation of 04.02.2025 POSH Act, 2013. [Annexure R-4 (Page Nos.13-14)] ii. Director, Social and Tribal Letter No. Welfare Department, UT DSWL/POSH/2025- Ladakh has submitted the 2026/145 dated Action taken report in 11.04.2025 [Annexure compliance of the directions R-5 (Page Nos. 15-16)] passed by the Hon'ble Court in Order dated 03.12.2024.
iii. Deputy Commissioners Letter No. (District Officers) Leh and DSWl/POSH/2024- Kargil have been directed to 25/3067-69 dated comply with the directions of 04.02.2025 [Annexure the Hon'ble Court namely to R-6 (Page Nos. 17)] Page 33 of 81 monitor the timely submission of reports furnished by the Local Committee and ensure awareness on sexual harassment of women at workplace; to ensure that IC is also constituted in all the organizations of both the districts failing which a penalty is envisaged where an employer fails to constitute an IC; to survey the number of deputy organizations both public/private sector which have already constituted IC and seek information for record; to Letter No. M/841/2023- survey the private sector S&TW SEC/25-28 dated whether they have constituted 03.04.2025 [Annexure IC and ensure that their details R-7 (Page Nos. 18-19)] are published on District Officer's website. Additionally, the details must be uploaded on SheBox for registration of complaints immediately.
iv. Directions issued to Deputy Commissioners to designate one nodal officer in every block, taluka and tehsil in rural or tribal area and ward or municipality in the urban area, to receive complaints and to forward the same to the concerned LCC within a period of seven days from the date of receipt of such complaint; the names of the nodal officer and their designation for each Block, Taluka and Tehsil rural or tribal areas and ward or municipa;ity in the urban areas, who would received the complaints and forward the same to the LCC shall be notified on the website of the District Officer; Additionally, the District Officers are to survey the number of organisations, both public sector as well as private, within the district, which have already constituted the ICCs and seek information in that regard and to upload the requisite details to the She-Box Portal.
6. Nodal Officers have been appointed
19. UNION TERRITORY OF LAKSHADWEEP ADMINISTRATION (Affidavit filed on: 03.02.2025) S. No. Direction Status of Compliance Document/Page No. Remarks Page 34 of 81
1. The Chief Secretaries of every District Collector, UTL was Notification dated Complied State shall take steps to identify appointed as District Officer. 18.09.2018 and notify the Officer to be the District Officer of every District Lady Village Extension officers, on or before 31.12.2024, if not WCD Unit in every island have already done. been appointed as Nodal Officers to receive the complaints
2. The District Officer shall Local Complaints Committee has Notification dated Complied constitute the Local Committee been constituted. 08.08.2018. wherever such committees have not yet been constituted or there has to be a reconstitution of such committees already constituted on or before 31.01.2025.
3. The Chief Secretaries of Internal Complaint Committee has Extent of compliance States/Territories shall ensure that been constituted in various no clear the Internal Complaints departments under the UT Committee shall be constituted or Administration. reconstituted, as the case may be, having regard to the Section 4 of the 2013 Act in respect of their Government Departments, instrumentalities and agencies of the State Government and public sector units and other units coming under the supervision and control of the State Governments/Union Territories by 31.01.2025
4. The Legal Services Institutions at No specific information furnished.
the Central, State, District and Taluka levels shall assist an aggrieved woman to make a complaint under the provisions of the 2013 Act as and when approached
5. ADDITIONAL INFORMATION: Nodal Officers have Lady Village Extension officers, been appointed WCD Unit in every island have been appointed as Nodal Officers to receive the complaints and forward the same to Local Complaint Committee vide notification dated 08.08.2018.
Lady Social Welfare Organiser was appointed as State Nodal Officer to oversee the functioning of the SHe-Box (online complaint portal) in relation to the complaints arising in this UTL vide message dated 12.01.2017
20. STATE OF MADHYA PRADESH (Affidavit filed on: 20.04.2025) S. No. Direction Status of Compliance Document/Page No. Remarks
1. The Chief Secretaries of every District Officers are appointed in Notification dated Complied State shall take steps to identify all 55 districts of the State. 20.01.2014, and notify the Officer to be the District Officer of every District bearing F No. 11-2- on or before 31.12.2024, if not 2014-One-9 already done.
[Annexure CA-1 (Page No. 9)] Page 35 of 81 [Annexure CA-2 (Page No. 10-31)] State Government, Ministry of All Nodal Officers Child and Development, vide its also appointed circular dated 01.01.2016 has appointed Child Development Project Officers at each development block level and at certain wards in urban areas as nodal officers in terms of the POSH Act, 2013. Consequently, at present, 450 nodal officers have been appointed in all the 5 development blocks and urban areas of the State in terms of POSH Act, 2013.
2. The District Officer shall Local Committees in all 55 Complied constitute the Local Committee districts of the State and all of wherever such committees have them are functioning at present. not yet been constituted or there has to be a reconstitution of such committees already constituted on or before 31.01.2025.
3. The Chief Secretaries of Women and Child Development Notification dated No further information States/Territories shall ensure that Department, Madhya Pradesh 22.07.2019 bearing no. provided as to how the Internal Complaints issued a notification dated M.B.V/2019/730 many ICCs have been Committee shall be constituted or 22.07.2019, directing every constituted. reconstituted, as the case may be, employer of all workplaces to having regard to the Section 4 of constitute an ICC in every office. the 2013 Act in respect of their The Answering Respondent further [Annexure CA-3 (Page Government Departments, clarified that the Chairperson of No. 32-39)] instrumentalities and agencies of each ICC should be the senior most the State Government and public female officer and the committee sector units and other units should be composed of at least half coming under the supervision and female members and at least 01 Notification dated control of the State male member. 27.01.2021 bearing no. Governments/Union Territories by 225/234/2021/50- 31.01.2025 2[Annexure CA-4 (Page District Officers were directed to No. 40-45)] monitor the formation of ICC at the District level and to obtain and compile information regarding the formation of the ICC and send it to the State.
4. The Legal Services Institutions at No information furnished.
the Central, State, District and Taluka levels shall assist an aggrieved woman to make a complaint under the provisions of the 2013 Act as and when approached
5. Additional Information provided:
In terms of Section 24(b) of the POSH Act, 2013, Online Webinar on POSH Act, 2013 was organized by the department in support of Sangini organization on 15.03.2019, 27.02.2019, 28.02.2019 and 29.05.2020. In addition to Women and Child Welfare Department officials, participants of the webinars included Hotel Owners and Universities.
State Women Commission of the Page 36 of 81 State of Madhya Pradesh organized training of ICC committee members of various departments with the technical support 7 from UN Women in 2 divisions of Bhopal and Indore on 26.06.2023 and 04.08.2023 respectively.
On 20.12.2023, a session on POSH Act, 2013 of 80 officials, consisting of AD’s, DPO’s and CDPO’s was conducted by Women and Child Welfare Department from support from UNFPA.
21. STATE OF MAHARASHTRA (Affidavit filed on: 13.03.2025) S. No. Direction Status of Compliance Document/Page No. Remarks
1. The Chief Secretaries of every District Collectors and/or Deputy Exhibit No.1. [Page. No. Complied State shall take steps to identify Collectors in 36 Districts have been 8-9] and notify the Officer to be the notified as District Officers. District Officer of every District on or before 31.12.2024, if not already done.
The details such as email IDs and Nodal Officers have contact numbers of the designated been appointed and persons (Nodal Officers) are information uploaded and made available on uploaded SHe-Box portal.
2. The District Officer shall District Officers of concerned Exhibit No. 2 [Page No. Complied constitute the Local Committee district have constituted Local 10-11] wherever such committees have Complaint Committee (LCC) in all not yet been constituted or there 36 Districts of the State. The said has to be a reconstitution of such LCC is duly constituted and committees already constituted on properly functioning in each or before 31.01.2025. district.
3. The Chief Secretaries of The district officers have identified Exhibit No.3. [Page No. Complete States/Territories shall ensure that 13152 Government departments, 12-13] implementation is yet the Internal Complaints instrumentalities and agencies of to be achieved Committee shall be constituted or the State Government and public reconstituted, as the case may be, Sectors establishments having 10 having regard to the Section 4 of and/or more than 10 staff members the 2013 Act in respect of their till 31.12.2024 in 36 districts of Government Departments, State of Maharashtra. There are instrumentalities and agencies of total 11594 ICCs and directions for the State Government and public constitution of ICCs has been given sector units and other units to remaining 1558 establishments.
coming under the supervision and control of the State Governments/Union Territories by 31.01.2025 There are total 13,152 public and 2,42,781 private establishments hence total 2,55,933 establishments were identified till 15.01.2025. Out of the said establishment's, 70,310 establishment’s (11,594-Public sector and 58,716-Private establishments) constituted Internal Complaint Committees and direction are issued to remaining 1,85,623 establishments to constitute and/ or re-constitute Internal Complaint Committees in their respective establishments.
Page 37 of 814. The Legal Services Institutions at No specific information furnished.
the Central, State, District and Taluka levels shall assist an aggrieved woman to make a complaint under the provisions of the 2013 Act as and when approached
5. ADDITIONAL INFORMATION: Nodal Officers under Section 6(2) of the State Government has notified Act have been District Officers as Nodal Officers appointed for the concerned district.
State has made available the facility of filing online complaint and/or grievance in respect of sexual abuse committed against women at workplace on the She-Box portal District Officers have notified 661 names of Nodal Officers and their designation for each block /taluka or municipality and updated the said information on on "She-Box"
portal.
22. STATE OF MANIPUR (Affidavit filed on: 22.02.2025) S. No. Direction Status of Compliance Document/Page No. Remarks
1. The Chief Secretaries of every Deputy Commissioners of all the Letter No. CUC-101 Complied State shall take steps to identify Districts have been appointed as (2)/5/2-23-SW-SW and notify the Officer to be the District Officers. dated 31.01.2025 District Officer of every District [Annexure A-1 (Page on or before 31.12.2024, if not No. 19)] already done.
i.
2. The District Officer shall Local Complaints Committees Annexure A-3 [Page Complied constitute the Local Committee have been constituted in all the No. 21] wherever such committees have 16 (sixteen) districts. not yet been constituted or there has to be a reconstitution of such committees already constituted on or before 31.01.2025.
3. The Chief Secretaries of Majority of the departments have Information with regard States/Territories shall ensure constituted the Internal to ICC in:
that the Internal Complaints Complaint Committee. The e- Committee shall be constituted or mails, contact numbers of the i. Office of reconstituted, as the case may be, designated persons have already Deputy having regard to the Section 4 of been uploaded on the official Commissioner, the 2013 Act in respect of their website of the concerned Thoubal is not Government Departments, department specifically instrumentalities and agencies of clear. the State Government and public ii. Office of sector units and other units Deputy coming under the supervision ICC has been constituted in Commissioner, and control of the State following departments: Tamenglong Governments/Union Territories district, is not by 31.01.2025 i. Office of Deputy Annexure A-4 [Page furnished. Only Commissioner, lmphal No. 22] and Annexure directions to East A-5 [Page No. 23] constitute ICCs ii. Office of Deputy have been Commissioner, Bishnupur Annexure A-6 [Page issued.
iii. Office of Deputy No. 24] iii. Fishery
Commissioner, Department-
Page 38 of 81
Churachandpur Information
iv. Office of Deputy Annexure A-7 & 8 with respect to
Commissioner, Pherzawl [Page Nos. 25-26] ICC is missing
District in the
v. Office of Deputy Annexure A-9 [Page Annexure
Commissioner, Thoubal No. 27] iv. Secretariat:
vi. Office of Deputy Social Welfare
Commissioner, Noney Annexure A-13 [Page Department-
vii. Office of Deputy No. 31] Directions
Commissioner, issued for
Kanqpokpi District Annexure A-14 [Page Constituting
viii.Office of Deputy No. 32] ICC in public
Commissioner, Senapati and private
District Annexure A-15 [Page sector units
ix. Office of Deputy No. 33]
Commissioner, Chandel
x. Autonomous District Annexure A-16 [Page
Council, Chandel No. 34]
xi. Office of Sub-Divisional
Officer, Chandel Annexure A-19 [Page Complete
xii. Office of Sub-Divisional No. 38] implementation is yet
Officer, Chakpikarong to be achieved
xiii. Office of Joint Annexure A-21 [Page
Directror, District No. 40]
Veterinary Officer,
Chandel Annexure A-22 [Page
xiv. Office of the No.41]
District Agriculture
Officer, Chandel Annexure A-23 [Page
xv. Office of Deputy No.42]
Commissioner, Kamjong
District
xvi. Manipur State
Commission for Women Annexure A-24 [Page
xvii. Directorate of No.43]
Social Welfare
xviii. Vigilance and Anti
Corruption Department
xix. Consumer Affairs Annexure A-25 [Page
Food and Public No. 44]
Distribution
xx. Manipur State Power
Company Limited
xxi. Manipur Annexure A-29 [Page
Development Society No.48]
xxii. Secretariat:
Finance Expenditure
xxiii. Secretariat:
Horticulture and Soil Annexure A-33 [Page
Conservation Department No. 52]
xxiv. Directorate of Art
& Culture Palace Annexure A-35 [Page
Compound: Imphal No.. 56]
xxv. Secretariat:
Tourism Department Annexure A-36 [Page
xxvi. Directorate of No. 57]
Health Services
xxvii. Directorate of
Prosecution
xxviii. Directorate of Annexure A-37 [Page
SCERT No.58]
xxix. Directorate of
Environment & Climate Annexure A-38 [Page
Change No.59]
xxx. Loktak
Development Authority Annexure A-39 [Page
xxxi. Secretariat No.60]
Planning Department
xxxii. Department of Annexure A-40 [Page
Information Technology No.61]
xxxiii. Directorate of
Treasuries & Accounts
Page 39 of 81
xxxiv. Health
Department Annexure A-41 [Page
xxxv. Directcorate of No.62-63]
Family Welfare Services
xxxvi. General
Administration
Department
xxxvii. Principal Chief
Conservator of forests & Annexure A-42 [Page
HoFF No.64]
xxxviii. Directorate of
Transport
xxxix. Secretariat: OBC
& SC Department Annexure A-43 [Page
xl. Secretariate: Finance No. 65]
Department
xli. Higher & Technical Annexure A-44 [Page
Education Department No. 66-67]
Higher & Technical
Education Department Annexure A-45 [Page
xlii. Directorate of No. 68-69]
Univ.& Higher Education
xliii. Directorate of Annexure A-47 [Page
Minority Affairs No. 72]
Annexure A-50 [Page
No.76]
Annexure A-51 [Page
No.77-88]
Annexure A-52 [Page
No.81-82]
Annexure A-54 [Page
No.85]
Annexure A-56 [Page
No.88]
Annexure A-57 [Page
No.89]
Annexure A-58 [Page
No. 90]
Annexure A-59 [Page
No. 91]
Annexure A-61 [Page
No. 94
Annexure A-63 [Page
No. 97]
Annexure A-64 [Page
No. 98-100]
Annexure A-66 [Page
No. 103]
Annexure A-68 [Page
No.106]
Annexure A-69 [Page
No. 107]
Annexure A-71 [Page
No. 112]
Page 40 of 81
4. The Legal Services Institutions at No specific information
the Central, State, District and furnished. Taluka levels shall assist an aggrieved woman to make a complaint under the provisions of the 2013 Act as and when approached
5. ADDITIONAL INFORMATION:
Various programmes have been conducted by the One Stop Centre (OSC), District Programme Officer, District Social Welfare Officer and District Protection Unit at different work places/institutions from time to time The Social Welfare Department is regularly deliberating with all the State Departments seeking Action Taken Reports, from all the Administrative Secretaries with respect to the constitution of Internal Complaints Committee (ICC) and Local Complaints Committee (LCC)
6. Nodal Officers under Section 6(2) of the Act have been appointed
23. STATE OF MEGHALAYA (Affidavit filed on: 10.02.2025) S. No. Direction Status of Compliance Document/Page No. Remarks
1. The Chief Secretaries of every District Officers were first notified Notification No. S W(S) Complied State shall take steps to identify on 16.06.2015. 54/98/67 dated and notify the Officer to be the 16.06.2015 District Officer of every District on or before 31.12.2024, if not Notification No. SW(S) already done. Later on, the Deputy 54/98/671 dated Commissioners (District 07.08.2019 Magistrates) of all the eleven districts of the State were renotified as District Officers of their respective Districts.
District Officer were further Notification No. SW(S) notified for newly constituted 54/98/843 dated Eastern West Khasi Hills District 19.04.2022
2. The District Officer shall District Officers have appointed Complied constitute the Local Committee the Local Complaints Committees wherever such committees have in their respective jurisdictions not yet been constituted or there has to be a reconstitution of such committees already constituted on or before 31.01.2025.
3. The Chief Secretaries of State of Meghalaya, in compliance Complied States/Territories shall ensure that with the provisions of Section 4 of the Internal Complaints the Act has constituted Internal Committee shall be constituted or Complaints Committees (ICCs) in reconstituted, as the case may be, all of its Departments. Moreover, having regard to the Section 4 of the companies, agencies, the 2013 Act in respect of their organizations functioning under the Government Departments, aegis of various departments of the instrumentalities and agencies of Government of Meghalaya or the State Government and public working under their administrative Page 41 of 81 sector units and other units or financial control also have their coming under the supervision and own Internal Complaints control of the State Committees in place. Governments/Union Territories by 31.01.2025
4. The Legal Services Institutions at Government of Meghalaya has the Central, State, District and notified a Standard Operating Taluka levels shall assist an Procedure (SOP) for filing, aggrieved woman to make a registering, processing and complaint under the provisions of disposing of the complaints, the 2013 Act as and when including appeals, made in the approached POSH Act.
5. ADDITIONAL INFORMATION:
Regular training of officers and officials of the Government of Meghalaya on provisions of the POSH Act, 2013 and rules thereof is being conducted through the Meghalaya Administrative Training Institute. In the year 2023 training programmes have been conducted for 231 officers in separate batches
6. Nodal officers have also been appointed by the District Officers in their respective jurisdictions
24. STATE OF MIZORAM (Affidavit filed on: 08.02.2025 and 10.05.2025) S. Direction Status of Compliance Document/Page Remarks No. No.
1. The Chief Secretaries of every State Deputy Commissioners/Deputy Notification bearing Complied shall take steps to identify and Magistrates have been appointed as no. C.19018/1/2013- notify the Officer to be the District the “District Officer” of the SWD dated Officer of every District on or respective districts (11). 17.10.2013 before 31.12.2024, if not already [Annexure: A-1.
done. (Page No. 9)]
State has uploaded all the details of [Annexure: A-1.
the District Officers (D.O.) including (Page No. 11) of the name of all the District Officers 10th May Affidavit] appointed; the contact details such as the mobile number and the email-id of the District Officers.
2. The District Officer shall constitute LCCs have been constituted and Vide Annexure A-3 Complied.
the Local Committee wherever such formed in all 11 districts. (Pg. 13-14) of the committees have not yet been 10th May Affidavit. constituted or there has to be a Details of the Local Committees in reconstitution of such committees all the eleven 11 districts of the State already constituted on or before of Mizoram with the names of the 31.01.2025. Chairperson heading the Local Committees (L.C.) and the contact details in form of email id and phone numbers of the Local Committee on the online portal She -box portal,
3. The Chief Secretaries of a. All the Administrative Head Letter No. A. Extent of compliance States/Territories shall ensure that of Department have been 14011/7/2017-SWD not clear the Internal Complaints Committee notified to constitute ICC in dated 09.02.2023 shall be constituted or every workplace wherein, the [Annexure: A-3. reconstituted, as the case may be, requisite number of (Page Nos. 11-13)] having regard to the Section 4 of the members(i.e. workforce) in Page 42 of 81 2013 Act in respect of their the organization exceeds 10 Government Departments, in number. instrumentalities and agencies of the State Government and public b. The letter further stated, Notification No. sector units and other units coming wherein, the ICC had been B.14011/51/2022- under the supervision and control of already constituted and the SWD dated the State Governments/Union Presiding Officers have held 31.08.2022 Territories by 31.01.2025 the office for the period of [Annexure: A-4.
three years, then the ICC be (Page No. 14)] reconstituted.
c. Presently, a total of 697 (i.e. including both public 536 and private- 161 sectors) ICC has been constituted or re-
constituted across the State of Mizoram.
4. The Legal Services Institutions at No specific information furnished.
the Central, State, District and Taluka levels shall assist an aggrieved woman to make a complaint under the provisions of the 2013 Act as and when approached
5. ADDITIONAL INFORMATION: Notification No. B.14011/51/2022- State has constituted State Level & SWD dated District Level Implementation 31.08.2022 Committee under “Mission Shakti”.
These committees have been [Annexure: A-4. established for monitoring the safety (Page No. 14)] and the security of the women and further implementation and observation of the varied provisions of the Scheme.
The “Mission Shakti” programme is a consolidated scheme for the purpose of safety and security of women which is inclusive of the POSH Act, 2013. The State under the Mission Shakti established “SANKALP”: District Hub for Empowerment of Women (DHEW)”.
In every District Programme Offices, survey activities were carried in the Public & Private establishments in relation to the constitution of the ICC and further, survey indicated that all eligible establishments in the public and private sector are complying with the directions.
6. Nodal Officers have been appointed and details uploaded on SHe-box portal (ANNEXURE A-2.
[Pg. 12 of Affidavit dated 10.05.2025].
25. STATE OF NAGALAND (Affidavit filed on: 06.02.2025 and 13.05.2025) S. No. Direction Status of Compliance Document/Page Remarks No. Page 43 of 81
1. The Chief Secretaries of every State All the District Commissioners have Notification Complied shall take steps to identify and notify been notified as District Officers in No.SW/GEN- the Officer to be the District Officer their respective Districts in the State 2/12/14(PT.) dated of every District on or before of Nagaland. 19.11.2024 31.12.2024, if not already done.
[Annexure: R-2.
(Page No. 9)]
2. The District Officer shall constitute Deputy Commissioners of all Communication Complied the Local Committee wherever such Districts in the State were directed to dated 29.8.2022 committees have not yet been constitute Local Complaints constituted or there has to be a Committee. [Annexure: R-1. reconstitution of such committees (Page No. 8)] already constituted on or before 31.01.2025. 16 Local Committees have been It appears that Nodal constituted, 16 District Nodal Officers have been Officers and 13 Sub-District Nodal appointed Officers have been nominated by the respective District Commissioners.
Information and details supplied by the respective District Commissioners have been uploaded in the She-Box portal which is functioning in the State
3. The Chief Secretaries of The Internal Complaints Committee [Annexure: R-7. The Annexure contains States/Territories shall ensure that has been constituted in respect of (Page Nos. 14-18)] details with respect to the Internal Complaints Committee Government Departments, certain departments only shall be constituted or reconstituted, instrumentalities and agencies of the and the extent of as the case may be, having regard to State Government and public sector implementation is not the Section 4 of the 2013 Act in units coming under the supervision clear respect of their Government and control of the State Government. Departments, instrumentalities and agencies of the State Government There are 51 Departments in the State and public sector units and other Secretariat, and a ‘Secretariat Level Notification dated units coming under the supervision Internal Complaints Committee’, has 14.4.2025 and control of the State been constituted vide Notification [Annexure R/2] of Governments/Union Territories by dated 14.4.2025. Affidavit filed on 31.01.2025 13.05.2025 At present 10 Departments in the Secretariat have formed and notified [Annexure R/3] of ICC, however, in four Departments Affidavit filed on member from NGO is yet to be 13.05.2025 appointed.
At the Directorate level 35 offices have notified and constituted Internal [Annexure R/4] of Complaints. However, in 18 ICC, Affidavit filed on member from amongst non- 13.05.2025 governmental organization or associations working in the State has not been appointment due to unavailability of such candidates.
4. The Legal Services Institutions at The concerned Department has issued Communication the Central, State, District and communication dated 27.1.2025 to dated 27.1.2025 Taluka levels shall assist an the Member Secretary Nagaland aggrieved woman to make a Legal Services Authority requesting [Annexure: R-8.
complaint under the provisions of the Authority to facilitate any (Page No. 19)]
the 2013 Act as and when aggrieved seeking to register
approached complaint.
5. ADDITIONAL INFORMATION:
She-Box Portal available to provide one stop solution for lodging of complaint and for seeking all the necessary information Page 44 of 81
26. STATE OF ODISHA (Affidavit filed on: 08.02.2025) S. Direction Status of Compliance Document/Page No. Remarks No.
1. The Chief Secretaries of every Collector of each district has been Department Notification Complied State shall take steps to identify notified as the District Officer to No.23399 dated 7.12.2013 and notify the Officer to be the exercise powers & discharge [Annexure 1 (Page Nos. District Officer of every District functions under the POSH Act. 5-6)] on or before 31.12.2024, if not already done.
Nodal officers in every block, [Annexure 3 (Page Nos. taluka and tehsil in rural or tribal 17-35)] area and ward or municipality in the urban area have been appointed
2. The District Officer shall Local Committees have been [Annexure 2 (Page Nos. Complied constitute the Local Committee constituted. 7-16)] wherever such committees have not yet been constituted or there has to be a reconstitution of such committees already constituted on or before 31.01.2025.
3. The Chief Secretaries of The Department of W&CD, Govt. Letter No.9308 dated Extent of compliance States/Territories shall ensure that of Odisha had issued 24.4.2024 [Annexure 4 not clear the Internal Complaints correspondence to all Departments (Page Nos. 36)] Committee shall be constituted or to constitute Internal Complaints reconstituted, as the case may be, Committee.
having regard to the Section 4 of the 2013 Act in respect of their Government Departments, instrumentalities and agencies of the State Government and public sector units and other units coming under the supervision and control of the State Governments/Union Territories by 31.01.2025
4. The Legal Services Institutions at the Central, State, District and Taluka levels shall assist an aggrieved woman to make a complaint under the provisions of the 2013 Act as and when approached
5. [Annexure 5 (Page Nos. Nodal Officer have 37-41)] been appointed in every block, Taluka and Tahasil in rural or Tribal area and ward or Municipality in the Urban area to receive complaints in She-Box portal.
27. UNION TERRITORY OF PUDUCHERRY (Affidavit filed on: 25.02.2025 and 13.05.2025) S. Direction Status of Compliance Document/Page No. Remarks No.
1. The Chief Secretaries of every The District Collectors have been notified to G.O.M No. 19/2015-16- Complied State shall take steps to be the District Officers. WCD(SW-IV) dated identify and notify the Officer 22.10.2015 [Annexure 1 (Page to be the District Officer of No. 4)] every District on or before 31.12.2024, if not already done.
Page 45 of 812. The District Officer shall Local Complaint Committee has been DCK/A1/325/2024 dated Complied constitute the Local Committee constituted in establishment where ICCs 31.12.2024 [Page No. 6] wherever such committees have not been constituted.
have not yet been constituted
or there has to be a
reconstitution of such
committees already constituted
on or before 31.01.2025.
3. The Chief Secretaries of Internal Complaint Committees have been Page No. 7-15 Complied
States/Territories shall ensure constituted in various
that the Internal Complaints Departments/Institution/Establishment.
Committee shall be constituted
or reconstituted, as the case
may be, having regard to the
Section 4 of the 2013 Act in
respect of their Government
Departments, instrumentalities 204 Government Departments and their
and agencies of the State Sub-offices, Divisional Offices, including
Government and public sector Public Sector Undertakings/Corporations Affidavit filed on 13th May
units and other units coming and 472 Private Organisations have 2025
under the supervision and constituted Internal Complaints Committee.
control of the State
Governments/Union Territories
by 31.01.2025
4. The Legal Services Institutions This Hon’ble Court’s directions have been at the Central, State, District forwarded to the Member Secretary, and Taluka levels shall assist UTPLSA, Puducherry; Chairman, District an aggrieved woman to make a Legal Service Authority, Puducherry complaint under the provisions Authority; and Chairman, District Legal of the 2013 Act as and when Service Authority, Karaikal. approached
28. STATE OF PUNJAB (Affidavit filed on: 10.02.2025 and 09.05.2025) S. Direction Status of Compliance Document/Page No. Remarks No.
1. The Chief Secretaries Additional Deputy Commissioners (G) of all the No.11/05/2015-1wcd/587274/1 Complied of every State shall take Districts have been designated as District Officers. dated 11.09.2015 [Annexure - steps to identify and R/ 1 of 9th May Affidavit] notify the Officer to be the District Officer of every District on or before 31.12.2024, if SoP with vide Letter No. not already done. The District Officers under POSH Act, 2013 have SRCW/POSH/2024/11616-38, been directed to designate nodal officers in every dated 16.04.2024 block, taluka and tehsil in rural or tribal area and ward or municipality in the urban area.
Annexure -R/1 [Page Nos. 7- 10]
2. The District Officer Local Committees under POSH Act, 2013 have [Annexure -R/ 1 of 9th May Complied shall constitute the been established/ constituted in each district of the Affidavit] Local Committee State of Punjab.
wherever such
committees have not yet
been constituted or
there has to be a
reconstitution of such
committees already
constituted on or before
31.01.2025.
Page 46 of 81
3. The Chief Secretaries Directions issued to all the departments of State of Memo No. 11/51/2015-1 Extent of
of States/Territories Punjab, authorities, Public Sector Undertaking, WCD/1160739/1-14 dated compliance
shall ensure that the private sectors, industries, institutions, bodies etc. 07.02.2018 not clear
Internal Complaints to constitute the in ICCs their respective
Committee shall be departments/institutions/organizations in
constituted or accordance with the chapter II, section-4 of the Act,
reconstituted, as the 2013. Annexure R-2 [Page No. 11] case may be, having regard to the Section 4 of the 2013 Act in respect of their Directions were issued for the re-constitution of ICs Letter bearing No. Government to all the Public Sector Undertaking, private SRCW/POSH/2023/28215-415 Departments, sectors. dated 14.08.2023 instrumentalities and agencies of the State Annexure R-3 [Page No.12] Government and public sector units and other Directions issued the re-constitution of ICs to all Letter bearing No. units coming under the the Public Sector Undertaking, private sectors. SRCW/POSH/2024/ 22680-93, supervision and control dated 07.11.2024 of the State [Annexure R-4 (Page No. 13)] Governments/Union Territories by146 ICCs have been constituted in District 31.01.2025 offices/institutions of Punjab. Centrally Sponsored Scheme, Hub for Empowerment of women (HEW) in being implemented in Punjab, under which hubs have been established in each 23 districts of Punjab.
4. The Legal Services SoP has been issued by the State to assist an SoP with vide Letter No. Institutions at the aggrieved woman to make a complaint under SRCW/POSH/2024/11616-38, Central, State, District POSH Act. dated 16.04.2024 and Taluka levels shall assist an aggrieved One Stop Centres (OSCs) have been set up in woman to make a districts to provide free services; medical, legal, complaint under the police aid, psychological/ counseling and Annexure -R/1 [Page Nos. 7- provisions of the 2013 temporary shelter to needy women. OSCs shall also 10] Act as and when assist an aggrieved woman to make a complaint. approached
5. Additional Information Provided:
Training workshops are being organized/conducted by the various departments for the members of the constituted Committees and women groups to upskil members of ICCS/LCs/ICs and to educate women employees and women’s groups about the provisions of the Act, the Rules and relevant regulations. Department would also coordinate with the State Legal Service Authorities (SALSA) to develop modules to conduct workshops and organize awareness program to sensitize authorities/management/employer/employees and adolescent groups with the provisions of POSH Act.
6. Nodal Officers under POSH Act, 2013 have also been designated at District, Block and Circle level
29. STATE OF RAJASTHAN (Affidavit filed on: 07.02.2025) Page 47 of 81 S. No. Direction Status of Compliance Document/Page No. Remarks
1. The Chief Secretaries of every State All the District Collectors and District Gazette Notification Complied shall take steps to identify and notify Magistrates have been notified as dated 17.01.2014. the Officer to be the District Officer District Officers to exercise the of every District on or before powers and perform the duties under [Annexure: A-1. 31.12.2024, if not already done. the POSH Act, 2013 for their (Page Nos. 15-16)] respective districts.
2. The District Officer shall constitute All 41 districts of the State have their Complied the Local Committee wherever such respective Local Committees in place committees have not yet been under Section 6 (1) of the 2013 Act constituted or there has to be a and the same have already been reconstitution of such committees uploaded on the SHe-Box portal too. already constituted on or before 31.01.2025.
Details of the committees are [Annexure: A-2. continuously being uploaded on SHe- (Page No. 17)] Box Portal. Currently, 46 departments have added their respective nodal officers.
Most of the concerned ministries, departments, government organizations, authorities, public sector undertakings, institutions, bodies, etc have constituted ICCs/ICs (as the case may be) and the composition or the said Committees are strictly in terms of the provisions of the PoSH Act.
The Directorate of Women
Empowerment, Government of
Rajasthan, directed all District Collectors:
i. A Local Committee shall be constituted at the district level under Section 6(1) of the 2013 Act.
ii. District Collectors shall appoint nodal officers for all blocks in both rural and urban areas under Section 6(2) of the 2013 Act and ensure that the names and contact details of the said Letter dated nodal officers are duly 16.12.2024 uploaded on the websites of (Annexure A-3 @ Pg.
the District Collectors. 18) iii. District Collectors shall conduct a survey or all workplaces, both government and non-government, in their respective districts to ensure that Internal Committees have been constituted at the workplaces.
iv. District Collectors shall ensure that if any employer who is required under the 2013 Act to constitute an Internal Committee has not done so, he is penalized as per the provisions of the said Act.
v. District Collectors shall duly It is not clear as to
submit reports or the above- whether Nodal
said surveys to the Officers have been
Directorate; or Women
Page 48 of 81
Empowerment, State of appointed as
Rajasthan, by 28.02.2025, so required under
that same are placed on record Section 6(2) of the
before this Hon'ble Court Act
latest by 31.03.2025.
vi. District Collectors shall
upload information pertaining
Internal Committees on the
SHe-box Portal of the
Ministry of Women and Child
Development, Government of
India.
3. The Chief Secretaries of Secretaries of all the Departments of Office letter dated Extent of
States/Territories shall ensure that the State of Rajasthan were directed 16.12.2024 compliance not
the Internal Complaints Committee to-: reported
shall be constituted or reconstituted, [Annexure: A-4.
as the case may be, having regard to i. Constitute Internal (Page Nos. 20-23)]
the Section 4 of the 2013 Act in Committees/ Internal
respect of their Government Complaints Committees for all
Departments, instrumentalities and Government Organizations
agencies of the State Government and bodies under all the
and public sector units and other Departments of the State or
units coming under the supervision Rajasthan, at the state level,
and control of the State the district level and the
Governments/Union Territories by village level, as per the
31.01.2025 provisions of Section 4(1) or
the 2013 Act by 27.01.2025.
ii. All the Departments shall
ensure that a district-wise list
of all the offices falling under
their purview is sent to the
concerned District Collector
so as to ensure that the
implementation of the
provisions of the 2013 Act can
be reviewed by the concerned
District Collector on a regular
basis.
iii. All the Departments shall
provide information regarding
the committees constituted by
all the bodies under those
Departments, the names and
contact details of the
committee officers, procedure
for online complaint
registration and the legal
provisions and the same shall
be uploaded and refreshed on
the websites of the bodies.
iv. All the statutory bodies or all the professions, universities, training centers, sports complexes, government and non-government hospitals, etc., shall also undertake the above-stated actions and upload the information pertaining Internal Committees of workplaces on the SHe-box Portal by 31.01.2025.
v. Immediately after the formation or the said Committees under the provisions or the 2013 Act, the members of the Committees shall be informed about their duties, functioning of the committees, procedure for investigating the complaints received and sending of Page 49 of 81 reports. Moreover, regular orientation ought to be organized by the State Departments to propagate the provisions or the 2013 Act.
vi. Information pertaining the committees and the members of the committees formed under the 2013 Act shall be uploaded on the SHe-box Portal or the Ministry of Women and Child Development, Government of India. This ought to be done by the State Nodal Officer appointed by the Departments.
The Directorate of Women Empowerment issued, to the Labour and Employment Department, State of Rajasthan and issued following directions:
i. The Labour and Employment Department shall conduct a survey of all workplaces, both government and non-
government, to ensure that Internal Committees have been constituted at the workplaces ii. The Labour and Employment Department shall ensure that if any employer who is required under the 2013 Act to constitute an Internal Committee has not done so, he is penalized as per the Office letter dated provisions of the said Act. 16.12.2024 iii. The Labour and Employment Department shall duly submit [Annexure: A-5. reports of the above-said (Page Nos. 24-25)] surveys to the Directorate of Women Empowerment, State or Rajasthan, by 28.02.2025, so that same arc placed on record before this Hon’ble Court latest by 31.03.2025.
iv. The Labour and Employment
Department shall provide
necessary support to the State
Legal Services Authority in
compliance with the
provisions of the 2013 Act.
4. The Legal Services Institutions at Secretaries of all the Departments, all Office letter dated
the Central, State, District and the District Collectors, all the 27.01.2025
Taluka levels shall assist an Superintendents of Police and the
aggrieved woman to make a Commissioner or Police, Jaipur and [Annexure: A-9.
complaint under the provisions of Jodhpur, and the Rajasthan State (Page Nos. 35-38)]
the 2013 Act as and when Legal Services Authority were
approached informed about this Hon'ble Court
Order dated 03.12.2024, were
restated.
State Legal Services Authority of the State of Rajasthan was also directed to provide necessary assistance to the women in need.Page 50 of 81
5. ADDITIONAL INFORMATION She-Box portal functional for ease of filing and dissemination of necessary information
30. STATE OF SIKKIM (Affidavit filed on: 10.02.2025 and 10.05.2025) S. Direction Status of Compliance Document/Page No. Remarks No.
1. The Chief Secretaries of every The State states that it has duly Annexure C-1 [Page Nos. Complied State shall take steps to identify complied with the direction, and 5-6].
and notify the Officer to be the District Officers have been District Officer of every District appointed in all districts to ensure on or before 31.12.2024, if not effective implementation of the already done. mandate as directed.
2. The District Officer shall Local Complaints Committees Annexure C-2 [Page Nos. Complied constitute the Local Committee have been constituted across all 7-11] wherever such committees have districts of Sikkim to facilitate and not yet been constituted or there monitor the complaints process. has to be a reconstitution of such committees already constituted on or before 31.01.2025.
3. The Chief Secretaries of Total 34 Internal Complaints Annexure C-3 [Page Nos. The extent to which States/Territories shall ensure that Committees have been constituted 12-48] the direction has the Internal Complaints till date. been complied with Committee shall be constituted or is not clear reconstituted, as the case may be, having regard to the Section 4 of the 2013 Act in respect of their All Government Departments Government Departments, PSUs, autonomous bodies and instrumentalities and agencies of other State Control Institutions in the State Government and public Sikkim Constituted/reconstituted sector units and other units Internal Complaints Committee coming under the supervision and under Section 4 of the POSH Act control of the State and onboarding of the details of Governments/Union Territories by the same is in process in the SHe- 31.01.2025 Box Portal.
4. The Legal Services Institutions at No specific information furnished.
the Central, State, District and Taluka levels shall assist an aggrieved woman to make a complaint under the provisions of the 2013 Act as and when approached
5. ADDITIONAL INFORMATION:
a. It is stated that currently the process of conducting a survey and preparing a comprehensive report to assess the status of compliance with the provisions of the PoSH Act, 2013 is going on.
b. Women and Child Department, Government of Sikkim issued directions to District Collectors of all Districts of Sikkim to designate one Nodal Officer in every block, taluka and tehsil in rural and tribal areas and ward or municipality in the urban area in each Districts in terms of the Memo number Extent of compliance Section 6(2) of POSH Act to 134/W&CDD/ADM/2023- as regards receive complaints and 24 dated 06.08.2024. appointment of Page 51 of 81 forward the same to the ANNEXURE R-4 [Page Nodal Officers under concerned Local Complaints No. 8] of 10th May Section 6(2) of the Committee within a period of Affidavit Act is not clear seven days. The Action Taken Report of the same is awaited.
c. A follow up meeting has been called on 14.05.2025 to ensure the Local Authorities have complied with the aforementioned directions of this Hon'ble Court.
31. STATE OF TAMIL NADU (Affidavit filed on: 12.02.2025) S. Direction Status of Compliance Document/Page No. Remarks No.
1. The Chief Secretaries of every The District Collectors of all the G.O.(Ms).No.80, Complied State shall take steps to identify Revenue Districts are notified as SW&NMP (SW3)- and notify the Officer to be the District Officers. Dept, dated 11.11..2016 District Officer of every District on or before 31.12.2024, if not already done.
2. The District Officer shall District Collectors have established Complied constitute the Local Committee functional Local Committees in all 38 wherever such committees have Districts with a tenure of 3 years to not yet been constituted or there receive the complaints of Sexual has to be a reconstitution of such Harassment under the said Act. committees already constituted on or before 31.01.2025.
The District Social Welfare Officers are acting as Ex-officio members of these Local Committees, as the department is the Nodal department to implement the Act.
Instructions have been issued to the District Collectors to upload the member details of the Local Committee, their E-mail ids, and Contact Number in their website for submitting online complaints by victims.
3. The Chief Secretaries of Till January 2025, 36,449 Internal Extent of States/Territories shall ensure Committees and 38 Local Committees compliance not clear that the Internal Complaints have been established in Tamil Nadu Committee shall be constituted or reconstituted, as the case may be, having regard to the Section 4 of the 2013 Act in respect of their State of Tamil Nadu has also launched Government Departments, the Internal Committee Portal on instrumentalities and agencies of 14.08.2024. This portal serves as a the State Government and public centralized platform to monitor the sector units and other units formation and functioning of Internal coming under the supervision and Committees in workplaces. The portal control of the State is accessible at Governments/Union Territories https://www.tnswdposhicc.tn.gov.in/ by 31.01.2025
4. The Legal Services Institutions at She-Box portal requires all workplaces the Central, State, District and to input details of their nodal officer Taluka levels shall assist an and Internal Committee, enabling aggrieved woman to make a complainants to directly contact the complaint under the provisions of concerned Internal Committee. the 2013 Act as and when approached Page 52 of 81
5. Additional Information:
No. of. Awareness drives Done from Nov 2023- Till January 2025- 22,057 Safety Box- 13,474
6. District Collectors had appointed Nodal Officers under Section 6(2) of the POSH Act in their Districts and 1,047 Nodal Officers have been appointed in every block, taluk, tehsil in rural or tribal area and ward or municipality in urban area.
32. STATE OF TELANGANA (Affidavit filed on: 03.03.2025 and 10.05.2025) S. No. Direction Status of Compliance Document/Page No. Remarks
1. The Chief Secretaries of every District Officers are notified for all Complied State shall take steps to identify districts and notify the Officer to be the District Officer of every District on or before 31.12.2024, if not already done. State of Telangana has uploaded all details with regard to the POSH Nodal Officers also Act District Officers and Nodal appointed and Officers in the Departmental information Website https://wdcw.tg.nic.in. uploaded
2. The District Officer shall LCs are constituted in all 33 G.O.Ms.No.l, Dated: Complied constitute the Local Committee districts. The District Welfare 22.06.2016 Annexure R- wherever such committees have Officer (DWO) of WD&CW 3 [Page No.. 9] not yet been constituted or there Department is the ex-officio has to be a reconstitution of such member for the LCs'. Orientation on POSH committees already constituted on Act is conducted for or before 31.01.2025. the LCs and District Officers.
3. The Chief Secretaries of Directions issued to all the U.O.Note No. Extent of States/Territories shall ensure that Departments of Telangana 2049/Prog. I/I/I 2023, implementation not the Internal Complaints Secretariat for constitution of ICs Dated: 20.09.2023 clear Committee shall be constituted or at State/Secretariat level, HoD Annexure R-1 [Page No. reconstituted, as the case may be, level, District level and Mandal 6] having regard to the Section 4 of level at every workplace having the 2013 Act in respect of their more than or equal to l0 Government Departments, employees. instrumentalities and agencies of the State Government and public sector units and other units coming under the supervision and Directions to constitute ICs in all control of the State the Departments of Telangana Governments/Union Territories by Secretariat at State/Secretariat 31.01.2025 level, HoD level, District level and Mandal level and to follow the Supreme Court directions on implementation of POSH Act.
Page 53 of 814. The Legal Services Institutions at District Hub for Empowerment for the Central, State, District and Women staff have assisted Taluka levels shall assist an aggrieved women in filing appeals aggrieved woman to make a related to sexual harassment cases complaint under the provisions of in the designated courts. the 2013 Act as and when approached
5. ADDITIONAL INFORMATION:
a. Regular training is conducted to the DWOs, CDPOs, Supervisors, OSC staff of 33 districts and DHEW staff of 33 districts through technical institutions like MCRHRD, TISS, Hyderabad and NIPCCD, Bangalore on the implementation of POSH Act,2013. [Annexure R-4 (Page No. 10-29)].
b. Details of the Nodal Officers with regard to the POSH Act have been uploaded m the Departmental Website (https:
//wdcw.tg.nic.in/) and also uploaded in the SHE -Box portal.
33. STATE OF TRIPURA (Affidavit filed on: 10.02.2025 and 12.05.2025) S. Direction Status of Compliance Document/Page No. Remarks No.
1. The Chief Secretaries of every The District Magistrate and Complied State shall take steps to identify Collectors have already been and notify the Officer to be the notified as District Officers in all District Officer of every District Districts.
on or before 31.12.2024, if not already done.
2. The District Officer shall Eight Local Complaints Annexure-I [Page Nos. 5- Complied constitute the Local Committee Committees have already been 6] wherever such committees have constituted in all eight districts. not yet been constituted or there has to be a reconstitution of such committees already constituted on or before 31.01.2025.
3. The Chief Secretaries of Internal Complaints Committees Annexure-I [Page Nos. 5- Extent of compliance States/Territories shall ensure that have been constituted in 59 6] not clear the Internal Complaints Government Departments and 40 Committee shall be constituted or Private Organizations. reconstituted, as the case may be, having regard to the Section 4 of the 2013 Act in respect of their Government Departments, instrumentalities and agencies of the State Government and public sector units and other units coming under the supervision and control of the State Governments/Union Territories by 31.01.2025
4. The Legal Services Institutions at The Law Department has issued Annexure-I [Page Nos. 5- the Central, State, District and letter with the Judgments of this 6] Taluka levels shall assist an Hon’ble Court to the State Legal aggrieved woman to make a Services and Labour Department. complaint under the provisions of the 2013 Act as and when approached Page 54 of 81
5. Additional Information:
District Magistrate & Collectors of Communication vide No. all the Districts in the State of F.34(1052)- Tripura have been instructed to DSWE/LA/2023/1037(9) upload the details of Nodal dt. 10.05.2025 [Annexure Officers designated under Section -II (Page 17) & Annexure
6 (2) of the 2013 Act by -III (Page 18) of 12th May 12.05.2025. Affidavit]
6. Nodal Officers have been appointed in all 8 districts and instructions have been issued to upload the information on website
34. STATE OF UTTAR PRADESH(Affidavit filed on: 10.02.2025) S. Direction Status of Compliance Document/Page No. Remarks No.
1. The Chief Secretaries of every District Magistrate have been Government Order Complied State shall take steps to identify designated as the District Officer No. 1 Mu.Ma./60-3- and notify the Officer to be the for the effective implementation 14-13(7)/14, dated District Officer of every District of POSH Act, 2013. 09.06.2014 on or before 31.12.2024, if not already done.
2. The District Officer shall Local Committees have been Compliance Affidavits Complied constitute the Local Committee constituted in all 75 districts. dated 09.05.2024 and wherever such committees have 23.10.2024 by the not yet been constituted or there State of U.P. has to be a reconstitution of such committees already constituted on or before 31.01.2025.
3. The Chief Secretaries of Internal Complaints Committees Compliance Affidavits Extent of compliance is not States/Territories shall ensure have already been constituted in dated 09.05.2024 and clear that the Internal Complaints 76 departments. 23.10.2024 by the Committee shall be constituted State of U.P. or reconstituted, as the case may be, having regard to the Section 4 of the 2013 Act in respect of their Government Government Order No. Departments, instrumentalities 3157568/60-3-2024-C- and agencies of the State 1723848/23, and E-31957/60- Government and public sector 3-2025-C-1523848, dated 24 units and other units coming December 2024, and 20 January under the supervision and 2025 respectively, directed all control of the State District Magistrates (District Governments/Union Territories Officers) to conduct a detailed by 31.01.2025 survey of all public and private institutions in all the Districts as to whether ICCs have been constituted therein.
4. The Legal Services Institutions The Uttar Pradesh State Legal Reiterated its compliance with at the Central, State, District Services Authority and the earlier directions issued by this and Taluka levels shall assist an District Legal Services Hon’ble Court. aggrieved woman to make a Authorities provide assistance to complaint under the provisions aggrieved women in filing of the 2013 Act as and when complaints under the relevant approached provisions of the POSH Act, 2013, upon contact.
Page 55 of 815. ADDITIONAL INFORMATION:
Two Master Trainers of every districts of State of U.P. have been given training about the provisions of Act, 2013 at the Uttar Pradesh Management and Administration Training Academy, Lucknow.
Director, Information and Public Relations Department, Uttar Pradesh has been directed to publish a free press release in 2- 2 prominent Hindi and English daily newspapers having wide publicity in the State of U.P. regarding the implementation of the provisions of POSH Act.
Awareness programs have been organized in all 75 districts.
6. In all districts, the District Officers have designated Nodal Officers at the block/tehsil/ward/municipality level in rural and urban areas.
The details of these Nodal Officers have been uploaded on the District Magistrate's website.
35. STATE OF UTTARAKHAND (Affidavit filed on: 07.02.2025 and 21.04.2025) S. Direction Status of Compliance Document/Page No. Remarks No.
1. The Chief Secretaries Principal Secretary, Department of Women Letter number Complied of every State shall Empowerment and Child Development, Uttarakhand 594/XVII(4)/2016/90/2004 take steps to identify Government, has appointed the District Magistrates as dated 03.03.2016 and notify the Officer the District Officers for the purposes of POSH at the to be the District district level.
Officer of every
District on or before
31.12.2024, if not
already done.
2. The District Officer Local Complaint Committees has been constituted in Complied.
shall constitute the all 13 districts.
Local Committee
wherever such
committees have not
yet been constituted Directions issued to all Department Heads/Office Letter number C-2069
or there has to be a Heads, all District Magistrates, Uttarakhand to form dated 20.09.2023,
reconstitution of such and operate the district level Local Committee and Letter number C-1868
committees already Internal Complaint Committee under the POSH Act. dated 07.09.2024 and
constituted on or Letter number C2029
before 31.01.2025. dated 24.09.2024 Directions issued to all Additional Chief Letter No. 255/XVII-2/24- Secretary/Principal Secretary/Secretary, Uttarakhand 90/2004 T.C. dated Government, Commissioner, Garhwal Division and 3.07.2024 Kumaon Division, all District Magistrates, Uttarakhand Page 56 of 81 and all Department Heads, Uttarakhand to form Internal Complaint Committee in all offices and Local Complaint Committee at district level.
3. The Chief Secretaries A total of 2064 Internal Complaint Committees have Affidavit dated Complete of States/Territories been constituted, in various departmental directorates, 21.04.2025Letter number implementation shall ensure that the district offices, development block offices/ 481/XVII-2/2024- is yet to be Internal Complaints colleges/schools/ hotels/ non-government 13(10)2016/E-37531 dated achieved Committee shall be organizations, and the process of formation and 26.12.2024 [Annexure: A- constituted or reconstitution of Internal Complaint Committees in 1 (Page Nos.8-9)] reconstituted, as the remaining departments/ organizations is in progress. Letter number C-4163 case may be, having dated 29.01.2025 regard to the Section [Annexure: A-2 (Page 4 of the 2013 Act in Nos.10-11)] respect of their Directions issued to all Additional Chief Secretary/ Government Principal Secretary/Secretary, Uttarakhand Departments, Government, Commissioner, Garhwal Division and Letter number C-4163 instrumentalities and Kumaon Division, all District Magistrates, Uttarakhand dated 29.01.2025 agencies of the State and all Department Heads, Uttarakhand to form and [Annexure: A-2 (Page Government and reconstitute the Internal Complaint Committees. Nos.10-11)] public sector units and other units coming under the supervision and Letter issued for formation of Internal Complaint control of the State Committees in remaining departments/organization and Governments/Union work is in progress.
Territories by
31.01.2025
Internal Complaint Committees under the POSH Act have been so far constituted in total 10 departments/institutions/agencies in offices of Central Government located in Uttarakhand. Letter has been issued for formation of Internal Complaint Committees in remaining departments/organization
4. The Legal Services No specific information furnished.
Institutions at the
Central, State,
District and Taluka
levels shall assist an
aggrieved woman to
make a complaint
under the provisions
of the 2013 Act as
and when approached
5. Additional Information: Nodal Officers
appointed
Nodal Officers have been appointed in all the 13 Affidavit dated 21.04.2025 Districts. The process of updating/uploading district level data on She-Box by these Nodal Officers is ongoing. Under the She-Box portal, 60 departments have been registered at the State level, as guests, out of which 17 departments have registered information about their Nodal officers. Among these 17 Nodal officers, 8 Nodal officers have uploaded information about the Internal Complaint Committees formed under them on the portal
36. STATE OF WEST BENGAL (Affidavit filed on: 24.03.2025) S. Direction Status of Compliance Document/Page No. Remarks No. Page 57 of 81
1. The Chief Secretaries District Magistrates have been appointed as “District Notification dated Complied of every State shall Officers” of their respective districts. 19.05.2015 [Annexure take steps to identify A (Pg. No. 7)] Details missing and notify the Officer with respect to to be the District [Annexure B (Pg. No. the District of Officer of every 8)][Annexure D (Pg. Kolkata.
District on or before No. 38 - 75)]
31.12.2024, if not
already done.
2. The District Officer Local Committees have been constituted in all Districts [Annexure C (Pg. No. Complied
shall constitute the to receive complaints of sexual harassment 9-37)]
Local Committee
wherever such
committees have not Details missing
yet been constituted or with respect to
there has to be a the District of
reconstitution of such Kolkata.
committees already
constituted on or
before 31.01.2025.
3. The Chief Secretaries ICCs have been formed in all Districts and in all [Annexure E (Pg. No. Complied
of States/Territories Government Departments of the State 76-120)]
shall ensure that the
Internal Complaints
Committee shall be District Public Private Pg. No. Details missing
constituted or Alipurduar 39 14 85 with respect to
reconstituted, as the Bankura 29 8 100 the District of
case may be, having Birbhum 17 16 82-83 Kolkata
regard to the Section 4 Cooch Bihar 30 33 98-99
of the 2013 Act in Dakshin 12 10 96
respect of their Dinajpur
Government Darjeeling 14 151 80-81 ICCs in Public
Departments, Hooghly Total 274 90 Offices of
instrumentalities and Howrah - 265 111-120 Howrah
agencies of the State District details
Government and Jalpaiguri 23 110 101 have been
public sector units and Jhargram 10 14 77 submitted only
other units coming Kalimpong Total 26 94-95 for Howrah
under the supervision Malda 17 22 88 Collectorate.
and control of the State Murshidabad 31 25 84
Governments/Union Nadia 15 25 89
Territories by North 24 - 45 102-110
31.01.2025 Parganas In North 24
Paschim 24 46 79 Parganas
Bardhaman District, all
Paschim 73 81 86 ICCs in Public
Medinipur Offices were
Purba 01 58 97 last constituted
Bardhaman in February,
Purba 30 105 93 2022 and
Medinipur constitution of
Purulia 29 33 92 new ICCs in
South 24 102 246 87 the Public
Parganas Organizations
Uttar 19 11 78 is under
Dinajpur process.
4. The Legal Services The Legal Services Institutions at all levels of the State
Institutions at the are equipped to providing assistance to an aggrieved
Central, State, District woman to make a complaint under the provisions of the
and Taluka levels shall Act as and when approached.
assist an aggrieved
woman to make a
complaint under the
provisions of the 2013
Act as and when
approached
5. Nodal
Officers have
Page 58 of 81
been
appointed at
block level
and
municipality
level and
contact details
of the Nodal
Officers had
also been
uploaded on
the
Departmental
website
B. STATES/UTS WHO HAVE FURNISHED INFORMATION WITH REGARD TO SURVEY DIRECTED ON 03.12.2024 AND 22.04.2025
1. UNION TERRITORY OF ANDAMAN & NICOBAR ISLANDS (AFFIDAVIT FILED ON 05.05.2025) S. No. Information Furnished Document/Page No. Remarks
1. Assistant Director, Administration of District Office, South Letter no. 6- All ICCs are in place Andaman District has furnished following information-: 193/2018/Estt/PF-II/ 278 for private as well as dated 01.05.2025 public sector establishments a. Number of Private Organisations with more than 10 employees:
120 [Annexure RA-7 (Page No. b. Number of Government Organisations with more than 10 44-70)] employees: 73 c. Internal Complaints Committees (ICC) have been constituted in all 73 Government Organisations and 120 Private Firms.
d. Registration on the SHe-Box Portal has been completed for 23 Government Sectors and 40 Private Sectors.
2. Assistant Director (Admn.), Deputy Commissioner Office North & Letter no.4- Middle Andaman District (Mayabunder) has furnished the details 1/PRO/DC(N&MA)/MB/2 regarding the ICCs of North & Middle Andaman District. 024/617 dt. 02/05/2025 All 90 govt. departments have constituted the· Internal Complaints [Annexure RA-8 (Page No. Committee and all the 25 eligible private establishments have 71-74)] constituted the Internal Complaints Committee and there is no pendency in the North & Middle Andaman District.
3. 28 Government establishments in the Nicobar District have Letter No. 2- constituted the Internal Complaints Committee. 278/DCN/sexual Har/2013 dt. 30/04/2025 As per the survey conducted throughout the district to identify private establishments, 52 establishments were inspected out of which 09 private establishments including factories, schools and [Annexure RA-9 (Page No. cooperative societies were identified as having more than 10 75-80)] employees. These 09 establishments have constituted ICCs.
2. STATE OF ANDHRA PRADESH (AFFIDAVIT FILED ON 12.05.2025) S. No. Information Furnished Document/Page No. Remarks Page 59 of 81
1. Director, Women Development and Child Welfare Department, Letter dated 12.05.2025, Guntur, Government of Andtira Pradesh ('WDCWD'), has issued bearing No. WDC02- letter, to 58 instrumentalities of the State (which include various 25022/26/DVC/2023-2 Government Departments and Institutions) to conduct a survey in [ANNEXURE R-1 (Pages 5 respect of the number of organizations, both public sector as well as to 10)] private within the district in order to ensure effective implementation of the provisions of the POSH Act, 2013.
3. STATE OF ARUNACHAL PRADESH (AFFIDAVIT FILED ON 08.05.2025) S. No. Information Furnished Document/Page No. Remarks
1. State has constituted Internal Complaint Committees in all its [Annexure A-3 (Page No. No information government departments. 31-88)] furnished for private establishments.
Also, no information furnished with respect to District Survey directed by the Court.
4. STATE OF ASSAM (Affidavit filed on: 19.05.2025) S. No. Information Furnished Document/Page No. Remarks
1. Legal Services are rendered through a structured institutional framework comprising the Assam State Legal Services Authority (hereinafter referred as “ASLSA”) at the State level, 35 District Legal Services Authorities (hereinafter referred as “DLSAs”) at the district level, and Taluk Legal Services Committees functioning at the sub-district (Taluk/Circle) level.
2. Officers at the Taluka (Circle) level have also been designated, and the relevant details will be placed on record shortly.
3. Following officials are currently posted at the State Level Legal Services Authority-:
S. Name Designation Affiliation
No.
1. Hon’ble Mr. Patron-in- Chief
Justice Vijay Chief Justice,
Bishnoi Gauhati
High Court
2. Hon'ble Mr. Executive Judge,
Justice Chairman Gauhati
Lanusungkum High Court
Jamir
3. Shri Debasish Member Assam
Bhattacharjee Secretary State Legal
Services
Authority
4. Smti. Dubori Deputy Assam
Dutta Secretary State Legal
Services
Authority
5. Smt. Anamika Under Assam
Barman Secretary State Legal
Services
Authority
4. ICCs have been constituted in all Government offices where the number of employees is more than ten, as per compliance reports received from the various Departments. Further, advisories have been issued to all Departments to constitute or re-constitute the Internal Complaints Committees, and to the District Officers to Page 60 of 81 constitute or re-constitute the Local Complaints Committees, as required.
5. District-wise survey is under preparation.
6. Details of the Chairpersons and Secretaries Of DLSAS Of Assam Annexure R-4 (Page no.
have been furnished. 14-15).
5. STATE OF BIHAR (Affidavit filed on: 09.05.2025) S. No. Information Furnished Document/Page No. Remarks
1. All the District Magistrates have been directed to conduct WCDC letter no. letter no.
survey of the organisations to check the status of the ICs. 4590/24 dated 18.12.2024 and WCDC/997/25 dated 29.04.2025
2. Information with respect to ICCs in 61 Government Annexure R-1 (Page No. No information w.r.t. Private Departments is provided. 6-21) Institutions.
Moreover, ICC in Directorate of Audit, Finance Department was constituted vide Letter No. 46 dated 12/04/22 and since then 3 years have expired necessitating reconstitution.
Some of the ICCs committee comprises of only 3 members as against minimum number warranted u/S 4 of POSH Act, 2013.
3. Nodal Officers in every Block, Taluka, and Tehsil in rural or Annexure R-2 (Page No. Details are furnished in tribal areas and wards or municipalities in urban areas have been 22-82) vernacular language (Hindi). notified.
6. UNION TERRITORY OF CHANDIGARH (Affidavit filed on: 07.05.2025) S. No. Information Furnished Document/Page No. Remarks
1. The survey has also been conducted at Government as well as private The information sector by the Deputy Commissioner, U.T., Chandigarh designated as gathered through District Officer under the provisions of Sexual Harassment of Women at survey has not Workplace (Prevention, Prohibition and Redressal) Act, 2013. Moreover, been shared. the Internal Complaint Committees have also been constituted in private sector whose head offices are situated in the jurisdiction of UT Chandigarh.
Page 61 of 817. STATE OF CHHATTISGARH (Affidavit filed on: 20.04.2025) S. Information Furnished Document/Page Remarks No. No.
1. The State has communicated a Letter dated 21.03.2025. regarding the survey to all the Letter No. 16891/ District Officers directing them to take necessary action and submit their required details. MBAVI/ MASAMI/ 24-25 dated 21.03.2025 [Annexure A/8 Page Nos. 179-183]
2. Information related to formation of ICC under the POSH Act, 2013 in districts:
S. No District No. of No. of No. of No. of establishments establishments establishments establishments in the District with 10 and where ICCs where ICCs above are formed are not formed employees 1. Balod 1512 165 108 57 2. Bastar 285 196 92 104 3. Bijapur 308 162 162 0 4. Bemetra 1900 194 155 39 5. Balrampur 348 158 152 6 6. Balodabazar 898 855 566 289
7. Bilaspur 19756 1390 135 1255 8. Durg 2033 290 290 0 9. Dantewada 1283 74 74 0 10. Dhamtari 1974 381 358 23 11. Gariaband 183 179 171 8 12. Jashpur 335 120 61 59 13. Janjgir 2354 457 60 397 14. Kanker 647 258 174 84 15. Korba 302 287 287 0 16. Korea 152 80 65 15 17. Kabirdham 2150 287 287 0 18. Kondagaon 401 110 110 0 19. Mungeli 88 19 19 0 20. Mahasamund 354 242 183 59 21. Narayanpur 374 94 94 0 22. Raipur 13847 1045 401 644 23. Raigarh 769 438 438 0 24. Rajnandgaon 3719 496 496 0 25. Sukma 1476 129 129 0 26. Surajpur 1024 158 158 0 27. Surguja 175 169 110 59 28. Gaurela- 62 42 42 0 Pendra Marwahi 29. Sakti 404 207 177 30 30. Sarangarh 529 113 113 0 Bhillaigarh 31. Mohalla 138 90 90 0 Manpur-
Chowki 32. Mahendragarh 87 58 58 0 Manpur-
Chowki
33. Khairgarh 853 104 103 1
Chhuikhandan
Gandai
Total 60720 9047 5953 3129
8. STATE OF GOA (Affidavit filed on: 20.05.2025) Page 62 of 81 S. No. Information Furnished Document/Page No. Remarks
1. Complete list of 892 institutions and organizations in the South [Annexure A-1 of The list includes even the Goa district which have constituted ICCs has been provided. Affidavit dated private institutions.
20.05.2025]
2. 170 institutions in the North Goa district have constituted ICCs. Letter bearing No. 692 The list at page no. 50 of the dated 09.05.2025 Affidavit starts with Entry [Annexure A-5 of No. 128 and goes on to 170. Affidavit dated Details with respect to 20.05.2025] entries from 1 to 127 is missing.
Moreover, the State has provided multiple Annexures with respect to the number of institutions having ICCs in the 2 districts. The problem being that every Annexure shows different number of ICCs constituted in the District.
9. STATE OF GUJARAT (Affidavit filed on: 12.05.2025) S. Information Furnished Document/P Remar No. age No. ks
1. Details as to composition of Local Committee is as follows-: Annexure R-
4 (Page No. S. District Name Details of composition of local No. of No. of LC 7-8) No. committees meeting members held by received Fem M NGO Total LC (last training ale ale rep. members 3 years) 1. Ahmedabad 3 2 3 5 3 3 2. Amreli 4 1 3 5 1 4 3. Banaskantha 4 1 3 5 3 3 4. Bhavnagar 3 3 2 6 1 4 5. Botad 4 1 3 5 3 4 6. Bharuch 5 0 3 5 1 2 7. Narmada 5 1 1 5 3 5 8. Dang 5 0 3 5 0 3 9. Gandhinagar 5 0 4 5 3 1 10. Jamnagar 4 1 1 5 5 3 11. Devbhumi Dwarka 3 2 1 5 2 4 12. Junagadh 4 0 1 4 2 1 13. Gir Somnath 4 1 3 5 0 2 14. Porbandar 3 2 1 5 1 2 15. Kheda 5 0 2 5 0 1 16. Anand 5 0 2 5 2 2 17. Kutch 5 0 4 5 1 2 18. Mehsana 4 1 3 5 0 2 19. Patan 5 0 2 5 4 2 Page 63 of 81 20. Panchmahal 5 0 0 5 0 2 21. Mahisagar 4 1 2 5 4 2 22. Dahod 4 1 2 5 0 1 23. Rajkot 3 2 4 5 1 0 24. Morbi 5 0 3 5 3 0 25. Surendranagar 4 1 3 5 0 1 26. Sabarkantha 5 2 1 7 2 4 27. Arvalli 5 0 1 5 6 3 28. Surat 5 1 2 6 4 3 29. Vadodara 5 1 1 6 5 4 30. Chhota Udepur 4 2 2 6 1 6 31. Valsad 4 1 1 5 4 3 32. Navsari 4 2 1 6 10 5 33. Tapi 5 0 1 5 4 0 TOTAL 142 30 69 171 79 84 2. Details regarding complaints registered is as follows-: Annexure R- 4 (Page No. 7-8) S. District Name Registered Complaints Details (Up to April, 2025) N o. (Up to April, 2025) (Last year 2024-25) Regd. Dispo Pendi Regd. Dispo Pendi Complaint Compla sed ng Compla sed ng s pending ints ints for more than 90 days 1. Ahmedabad 5 2 3 5 2 3 1 2. Amreli 0 3 0 0 0 0 0 3. Banaskantha 1 1 0 0 0 0 0 4. Bhavnagar 0 0 0 0 0 0 0 5. Botad 0 0 0 0 0 0 0 6. Bharuch 0 0 0 0 0 0 0 7. Narmada 0 0 0 0 0 0 0 8. Dang 0 0 0 0 0 0 0 9. Gandhinagar 0 0 0 3 3 0 0 10. Jamnagar 1 1 0 1 1 0 0 11. Devbhumi 1 1 0 0 0 0 0 Dwarka 12. Junagadh 0 0 0 0 0 0 0 13. Gir Somnath 0 0 0 0 0 0 0 14. Porbandar 0 0 0 0 0 0 0 15. Kheda 0 0 0 0 0 0 0 16. Anand 0 0 0 0 0 0 0 17. Kutch 0 0 0 0 0 0 0 18. Mehsana 0 0 0 0 0 0 0 19. Patan 0 0 0 0 0 0 0 20. Panchmahal 0 0 0 0 0 0 0 21. Mahisagar 2 2 0 0 0 0 0 22. Dahod 0 0 0 0 0 0 0 23. Rajkot 2 2 0 0 0 0 0 24. Morbi 0 0 0 0 0 0 0 25. Surendranagar 0 0 0 0 0 0 0 26. Sabarkantha 0 0 0 0 0 0 0 27. Arvalli 0 0 0 0 0 0 0 28. Surat 0 0 0 0 0 0 0 29. Vadodara 0 0 0 1 1 0 0 30. Chhota Udepur 0 0 0 0 0 0 0 Page 64 of 81 31. Valsad 0 0 0 0 0 0 0 32. Navsari 2 2 0 0 0 0 0 33. Tapi 0 0 0 0 0 0 0 TOTAL 14 14 3 10 7 3 1
3. As per the District Survey Data there are 493 offices where still ICCs are yet to be formed across the State.
The PoSH Act-2013 District Survey data S. District Details of formation of Internal Grievance No. Committee at District Offices under POSH Act, 2013 Total Offices ICCs ICC is pending Offic with >10 formed es employees
1. Ahmedabad 146 106 107 39
2. Amreli 83 80 75 5
3. Banaskantha 115 83 33 50
4. Bhavnagar 102 98 98 0
5. Botad 56 41 56 0
6. Bharuch 68 43 28 28
7. Narmada 64 35 29 6
8. Dang 65 45 45 0
9. Gandhinagar 120 106 77 29
10. Jamnagar 82 63 43 20
11. Devbhumi 83 62 58 4 Dwarka
12. Junagadh 74 58 58 0
13. Gir Somnath 71 32 32 0
14. Porbandar 64 45 45 0
15. Kheda 116 115 57 58
16. Anand 105 77 57 20
17. Kutch 138 72 62 73
18. Mehsana 56 56 30 26
19. Patan 103 21 21 0
20. Panchmahal 151 43 43 0
21. Mahisagar 62 42 42 0
22. Dahod 121 22 22 0
23. Rajkot 97 68 43 25
24. Morbi 70 50 15 35
25. Surendranagar 85 55 22 33
26. Sabarkantha 82 33 33 0
27. Arvalli 74 60 44 16
28. Surat 175 155 143 12
29. Vadodara 85 82 79 3
30. Chhota Udepur 84 60 49 11
31. Valsad 107 86 86 0
32. Navsari 75 54 54 0
33. Tapi 71 18 18 0 TOTAL 3050 2066 1704 493
4. During the year 2024-25, 128 seminars were conducted across 33 districts of the State in which a total of 14875 people participated.
5. State level implementation can be summarized as follows-:
a. No. of offices Identified: 16320 b. No. of office eligible for IC formation: 11817 c. Internal Committee Formed: 10972 (92.30%) d. No. of offices IC not formed: 849 e. Total Complaints Registered: 172 f. Orientation Programes: 25 Departments level (1600 Participants) Page 65 of 81
6. The State has also furnished detailed Department wise internal committee and case information. Annexure R-
5 (Page No.9-10).
10. STATE OF HARYANA (AFFIDAVIT FILED ON 20.05.2025) S. No. Information Furnished Document/Page No. Remarks
1. - - No further information furnished with respect to District Survey.
11. STATE OF HIMACHAL PRADESH (Affidavit filed on: 19.04.2025 and 15.05.2025) S. No. Information Furnished Document/Page Remarks No.
1. The State has issued directions to all the 12 Deputy Commissioner of the State to survey organisations both in Public as well as in private sector within the district. Pursuant to such directions, the Deputy Commissioners of all the districts of the State have conducted the survey in these organisations, the details of which are there
2. District Magistrates in the State have reported that ICCs have been constituted in public & private Organisations in their respected districts as per the following details-:
S. No. District No. of organizations having Functional Internal Committees Govt. Private 1. Bilaspur 190 8 2. Chamba 45 72 3. Hamirpur 132 49 4. Kangra 425 167 5. Kullu 80 30 6. Kinnaur 42 8 7. L&S 23 1 8. Mandi 114 25 9. Shimla 519 28 10. Sirmour 354 89 11. Solan 234 137 12. Una 115 22 13. Total 2273 636
3. State has constituted Internal Complaint Committees in all the Departments, Corporations, Affidavit dated Commissions, Universities & Boards in the State of Himachal Pradesh as per the detail given 15.05.2025 below:
S. No. Particulars Number
1. Departments 63
2. Corporations 31
3. Commissions 9
4. Universities 14
5. Boards 8
Total 125
Page 66 of 81
12. UNION TERRITORY OF JAMMU AND KASHMIR (AFFIDAVIT FILED ON 06.05.2025) S. No. Information Furnished Document/Page No. Remarks
1. Additional Deputy Commissioners of their respective Districts are Government Order No. appointed as the District Officer for every District 505-JK(GAD) of 2025 dated 21.04.2025 [Annexure P-1 (Pg No. 09)]
2. ICCs have been constituted in all the 20 Districts. No information furnished with respect to District Survey directed.
13. STATE OF JHARKHAND (AFFIDAVIT FILED ON 11.05.2025) S. No. Information Furnished Document/Page No. Remarks
1. The Deputy Commissioner has been directed to conduct a survey in No further information every district to collect information on number of such organizations furnished. who have constituted Internal Complaint Committee.
2. 22 districts have formed the Local Complaints Committee.
3. 18 departments have informed about constitution of the ICCs.
14. STATE OF KARNATAKA (Affidavit filed on: 28.03.2025 and 06.05.2025) S. Information Furnished Document/Pag Remar No. e No. ks
1. As per the instructions of the Chief Secretary to Government of Karnataka, Additional Chief Secretary and Development Commissioner of Government of Karnataka has instructed the Deputy Commissioner and District Magistrates of 31 districts, to conduct the survey of the number of organizations, both public sector as well as private, within the district, which have already constituted the Internal Complaints Committee and seek information in this regard and wherever the Internal Complaints Committees are not constituted the District Officers were instructed to take steps to ensure that such committees are constituted by sending necessary advisories/directions to the said entities.
2. Specific details of ICCs in 31 districts is as follows-: Annexure R-1 [Pg. Nos. 5-35] Colum 1 2 3 4 5 n S. No. District No. of No. of Out of Column No. Out of Offices/ Offices/ 3, in how many Column Organisa Organisatio offices/Organisatio No. 3, in tions in ns where ns ICCs are formed how many the there are 10 offices district and above /Organisati employees ons ICCs working are not formed 1. Bagalkote 2050 1573 1216 357 2. Ballari 7976 746 746 0
3. Belagavi 20249 5525 2224 3301 4. Bengaluru Rural 2886 1266 1266 0 Page 67 of 81
5. Bengaluru Urban 52003 50474 43589 6885 6. Bidar 4251 864 864 0 7. Chamarajanagar 3122 353 196 157 8. Chikkaballapura 2979 874 874 0 9. Chikkamagaluru 1995 1609 1609 0 10. Chitradurga 3133 749 749 0 11. Dakshina 2823 1306 1220 86 Kannada 12. Davanagere 3871 860 860 0 13. Dharwad 5036 2459 2459 0 14. Gadag 2112 1160 1160 0 15. Hassan 2279 1315 1185 130 16. Haveri 2697 1069 1069 0 17. Kalaburagi 2314 1126 1126 0 18. Kodagu 1517 279 279 0 19. Kolar 2678 608 608 0 20. Koppal 4900 258 258 0 21. Mandya 10966 1581 1581 0 22. Mysuru 7422 1382 1382 0
23. Raichur 3223 2169 704 1465 24. Ramanagara 2943 1053 558 495 25. Shivamogga 2848 1913 1913 0
26. Tumakuru 6964 3888 1935 1953 27. Udupi 2931 709 709 0 28. Uttara Kannada 3643 581 581 0 29. Vijayanagara 1897 423 383 40 30. Vijayapura 3139 1029 759 270 31. Yadgir 536 323 323 0
15. STATE OF KERALA (Affidavit filed on: 08.05.2025) S. Information Furnished Document/Pag Remar No. e No. ks
1. Survey Report Of ICCs Creation is as follows-:
S. District Workpla Workpla Workpla Workplac Workplac Workpla N ces in ces ces regd. es having es not ces o. District visited in Posh ICCs and having which Complia updated ICCs have nce on Posh issued Portal Complian notificat ce Portal ion for ICCs
1. Thiruvanantha 1064 899 715 639 177 206 puram
2. Kollam 1691 1688 1153 1224 242 110
3. Pathanamthitta 885 864 596 284 312 39
4. Alappuzha 1789 1166 833 804 403 395
5. Kottayam 1345 1314 892 815 515 130 6. Idukki 961 909 762 762 88 52
7. Emakulam 2985 1700 1162 1093 1080 556
8. Thrissur 3332 2182 1305 1517 376 201
9. Palakkad 2022 1746 871 671 520 167
10. Malappuram 2881 2230 1705 1462 955 383
11. Kozhikkodu 4620 1677 1302 1141 563 3459
12. Wayanad 658 573 399 388 201 163
13. Kannur Information is illegible
14. Kasargod 978 920 598 467 329 124 Total 29578 20565 13196 11845 9291 5985 Page 68 of 81
2. a. Following Directions given to District Collectors-:Survey the number of organisations, both public sector as well as private, within the district, which have already constituted the Internal Committee and seek information in that regard. Further, wherever the Internal Committee has not been constituted, the District Officer shall take steps to ensure that such Committees are constituted by sending the necessary advisories/directions to the said entities.
b. Upload the requisite details for the effective implementation of Sections 4 and 6 of the Act. c. Publish of details on the website of the District Officer, in order that the aggrieved women may be able to make the complaint to the Local Committee, the names of the Nodal officer and their designation for each Block, Taluk and Tehsil in the rural or tribal areas and ward or municipality in the urban areas, who would receive the complaints and forward the same to the Local Committee shall be notified on the website of the District Officer. d. Furnish report on the survey to Director, Women & Child Development Department.
16. STATE OF MADHYA PRADESH (AFFIDAVIT FILED ON 13.05.2025) S. No. Information Furnished Document/Page No. Remarks
1. The data has been compiled on S.N Districts No of Districts having functional the basis of Survey Table o IC furnished by the State Counsel's Govt. Private office who have got it collated
1. Agar-Malwa 15 (Govt offices more since the Annexures attached in than 10 employees) Affidavit dated 13.05.2025 were
2. Alirajpur 144 83 illegible.
3. Anuppur 55
4. Ashoknagar 59
5. Balaghat 2261
6. Barwani 36 7. Betul 90 20
8. Bhind 36 9. Bhopal 72 209 10. Burhanpur 75 36 11. Chhatarpur 69 4 12. Chhindwara 67 35 13. Damoh 61 8
14. Datia 27 15. Dewas 31 25 16. Dhar 158 17. Dindori 55 9 18. Guna 46 11
19. Gwalior 66 20. Harda 26 2 21. Indore 65 90 22. Jabalpur 77 68
23. Jhabua 88 24. Katni 21 2 25. Khandwa (East 263 41 Nimar)
26. Khargone 126 (West Nimar)
27. Mauganj
28. Maihar
29. Mandla 57
30. Mandsaur 54, (Govt offices more 38 than 10 employees) 14(Govt Offices with less than 10 employees) 31. Morena 52 4 32. Narmadapuram 48 26 Page 69 of 81
33. Narsinghpur Data not available.
34. Neemuch 36
35. Niwari Data not available.
36. Pandhurna Data not available.
37. Panna 6838. Raisen Data not available 39. Rajgarh 181 10 40. Ratlam 14 41. Rewa 59 22 42. Sagar 58 21 43. Satna 24 7 44. Sehore 117 62 45. Seoni 87
46. Shahdol Data not available.
47. Shajapur 61 48. Sheopur 39 5 49. Shivpuri 55 1 50. Sidhi 31 6
51. Singrauli 39
52. Tikamgarh 40 53. Ujjain 237 35 54. Umaria 55 55. Vidisha 36 14
17. STATE OF MAHARASHTRA (AFFIDAVIT FILED ON 13.05.2025) S. Information Furnished Docume Remarks No. nt/Page No.
1. As per the Survey Conducted by the District Officers, there are a total 2,55,933 public and private establishments having 10 or more than 10 employees are functioning in the State of Maharashtra. [13,152 public and 2,42,78l private establishments]
2. Total 70,310 internal complaint committees have been constituted out of which 11,594 are in public and 58,716 are in private establishments.
3. There are a total 1,85,623 establishments that remain to constitute Internal Complaint Committees.
4. District Officer, Latur has imposed penalty of Rs. 35,000/- on 01 Public establishment as per section 26 of POSH Act.
5. Information furnished through District Survey-:
Institutions with >10 ICCs Constituted ICC not constituted employees Govt. Privat Total Govt. Private Total Govt Private Total e .
S. District
No.
1. Mumbai City 429 76817 77246 146 11245 11391 283 65572 65855
2. Mumbai 235 61614 61849 235 13987 14222 0 47627 47627
Suburban
3. Ratnaglri 393 429 822 160 46 206 233 383 616
4. Sindhudurg 274 128 402 274 128 402 0 0 0
5. Raigad 351 1333 1684 235 783 1018 116 550 666
6. Thane 351 53763 54114 314 10448 10762 37 43315 43352
7. Palghar 224 875 1099 174 530 704 50 345 395
8. Nashik 689 9435 10124 689 7325 8014 0 2110 2110
9. Jalgaon 1079 910 1989 1079 910 1989 0 0 0
10. Dhule 929 95 1024 913 95 1008 16 0 16
11. Nandurbar 234 14 248 234 14 248 0 0 0
12. Ahemadnagar 1140 630 1770 1140 630 1770 0 0 0
Page 70 of 81
13. Pune 715 19385 20100 715 7150 7865 0 12235 12235
14. Kolhapur 283 2566 2849 283 701 984 0 1865 1865
15. Solapur 232 1116 1348 198 512 710 34 604 638
16. Satara 246 619 865 207 115 322 39 504 543
17. Sangli 342 786 1128 305 220 525 37 566 603
18. Amravati 294 300 594 294 300 594 0 0 0
19. Akola 286 542 828 212 218 430 74 324 398
20. Buldhana 218 144 362 218 144 362 0 0 0
21. Washim 98 95 193 78 24 102 20 71 91
22. Vavatmal 227 128 355 227 128 355 0 0 0
23. Aurangabad 424 603 1027 293 218 511 131 385 516
24. Beed 198 241 439 121 154 275 77 87 164
25. Hingoli 173 79 252 143 32 175 30 47 77
26. Jalna 219 886 1105 161 170 331 58 716 774
27. Latur 198 842 1040 152 779 931 46 63 109
28. Nanded 576 368 944 343 13 356 233 355 588
29. Osmanabad 262 200 462 262 115 377 0 85 85
30. Parbhani 122 70 192 122 38 160 0 32 32
31. Nagpur 514 6872 7386 514 464 978 0 6408 6408
32. Bhandara 189 652 841 189 652 841 0 0 0
33. Chandrapur 375 100 475 375 100 475 0 0 0
34. Gadchiroli 332 11 343 332 11 343 0 0 0
35. Gondia 168 33 201 168 33 201 0 0 0
36. Wardha 133 100 233 133 100 233 0 0 0
Total 13152 242781 255933 11594 58716 70310 1558 184065 18562
3
18. STATE OF MANIPUR (Affidavit filed on: 16.05.2025) S. No. Information Furnished Document/Page No. Remarks
1. Member Secretary, Manipur State Legal Services Letter No. CUC 101 State provides list of various Authority has been requested to take necessary action with (2)/5/2023-SW-SW dated government institutions in the respect to the compliance of order dated 03.12.2024 by the 31.01.2025 District of Thoubal and Joint Secretary (Social Welfare), Government of Manipur Tamenglong which have constituted ICCs along with their details. However, some of the pages are illegible.
Moreover, the details with respect to other Districts and private institution is not provided.
19. STATE OF MIZORAM (Affidavit filed on: 10.05.2025) S. No. Information Furnished Document/Page No. Remarks
1. Details regarding the appointment of the Nodal Officers at districts, Annexure A-2. [ Pg No. 12 ] talukas, tehsil in rural areas or tribal areas and in urban areas and their contact details such as the name of the officers and the contact details compromising of the contact number and the email-id of the officers have been uploaded on the Central website i.e. She -box portal maintained by the Ministry of Women and Child Welfare Department, Government of India.
2. District Officers have conducted the survey in all the districts of the State of Mizoram regarding the constitution of the I.C.C. and the functioning of the I.C.C in varied establishments-:
a. Total number of establishments ICC Constituted: 844 Page 71 of 81 b. Total number of establishments ICC to be constituted: 588 c. Total number of establishments having less than 10 staff persons: 329
3. Number of ICCs constituted in 11 Districts of Mizoram-:
S. District No. of organizations having Functional No. Internal Committees Govt. Private 1. Aizawal 348 158 2. Hnahthial 19 3 3. Mamit 24 6 4. Saitual 27 4 5. Champhai 37 14 6. Khawzawl 17 1
7. Kolasib 37 -8. Lunglei 33 1 9. Serchhip 60 1 10. Siaha 14 1 11. Lawngtlai 38 2
4. Number of organization where ICCs have not been constituted or will be constituted within 3 months-:
S. District No. of organizations having Functional No. Internal Committees Govt. Private 1. Aizawal 17 32 2. Hnahthial 1 9
3. Mamit - -
4. Saitual - -
5. Champhai - -6. Khawzawl 13 9 7. Kolasib 25 15 8. Lunglei 41 10 9. Serchhip 48 11 10. Siaha 14 8 11. Lawngtlai - 6
5. The State has listed all the above institutions who have constituted ICCs and have failed to constituted ICCs and will be constituting within the 3 months. The State has also listed the institutions which have staff numbers less than 10 employees and thus not required to constitute ICCs.
20. STATE OF NAGALAND (AFFIDAVIT FILED ON 13.05.2025) S. No. Information Furnished Document/Page No. Remarks
1. - - No further information furnished with respect to District Survey.
21. STATE OF ODISHA (AFFIDAVIT FILED ON 13.05.2025) Page 72 of 81 S. No. Information Furnished Document/Page No. Remarks
- - No further information furnished with respect to District Survey.
22. UNION TERRITORY OF PUDUCHERRY (AFFIDAVIT FILED ON 13.05.2025) S. No. Information Furnished Document/Page No. Remarks
1. The Union Territory has provided a complete list of 204 Government Annexure-1 (Page No. 4- Departments and their Sub-offices, Divisional Offices, including 31). Public Sector Undertakings/Corporations and 472 Private Organisations which have constituted Internal Complaints Committee.
23. STATE OF PUNJAB (AFFIDAVIT FILED ON 11.05.2025) S. No. Information Furnished Document/Page No. Remarks 1 146 ICCs have been constituted in District offices/institutions of No further information Punjab. Centrally Sponsored Scheme, Hub for Empowerment of furnished with respect women (HEW) in being implemented in Punjab, under which hubs to District Survey. have been established in each 23 districts of Punjab. The staff under the HEW is coordinating with the establishments at district level to get constitute ICCs under POSH Act.
24. STATE OF RAJASTHAN (Affidavit filed on: 02.04.2025 and 09.05.2025) S. Information Furnished Document/Page Remarks No. No.
1. The Women and Child Development Department of the State or Rajasthan has [Annexure A-1 issued office letters dated 25.02.2025, 18.03.2025 and 26.03.2025, addressing (Page no. 16-19)] all the District Officers to survey all Government and Non-Government workplaces and obtain information on whether ICCs have been formed and if any penalty has been imposed on any of the deviant employers.
[Annexure A-2
(Page no. 20-21)]
[Annexure A-3
(Page no. 22-26)]
2. Women and Child Development Department of the Stale or Rajasthan has received survey reports from 23 districts out of a total of 41 districts within the State of Rajasthan. Following Districts have submitted their reports-:
S. District No. of organizations having Functional No. Internal Committees Govt. Private Annexure /Pg.
No.
1. Alwar 305 181 A4/(27-30)
2. Baran 438 29 A5/(31-33)
3. Bharatpur 219 35 A6/(34-35)
4. Bhilwara 697 110 A7/(36-39)
5. Bikaner 835 501 A8/(40-41)
6. Bundi 627 187 A9/(42-43)
7. Chittorgarh 795 70 A10/(44-45) Page 73 of 81
8. Dausa 478 0 A11/(46-49)
9. Dholpur 1183 628 A12/(50-51)
10. Dungarpur* Total- 675 A13/(52-54)
11. Jaipur 923 894 A14/(55-57)
12. Jaisalmer 226 20 A15/(58-60)
13. Jhunjhunu 1131 409 A16/(61-62)
14. Jodhpur 625 78 A17/(63-68)
15. Karauli 127 86 A18/(69-70)
16. Kota 563 60 A19/(71-73)
17. Nagaur 128 0 A20/(74-75)
18. Pali 269 50 A21/(76-77)
19. Phalodi* 106 8 A22/(78-83)
20. Rajsamand 370 25 A23/(84-85)
21. Sawaimadhopur 227 62 A24/(86-87)
22. Sriganganagar 709 177 A25/(88-89)
23. Tonk 168 - A26/(90-91) All the Government and Non-Government workplaces falling within these respective districts have duly constituted ICCs except for 4 private workplaces in Jodhpur District. These 4 workplaces have been sternly addressed that penalty under 2013 Act shall be levied if they fail to comply.
3. Following information furnished through 9th May Affidavit-:
S. No. District No. of organizations having Functional Internal Committees Govt. Private Annexure /Pg.
No.
1. Ajmer 219 29 A1/(16-19)
2. Balotra 57 04 A2/(20-21)
3. Barmer 252 04 A3/(22-23)
4. Churu 1637 483 A4/(24-29)
5. Hanumangarh 431 26 A5/(30-33)
6. Jalore 185 51 A6/(34-35)
7. Khairthal 239 73 A7/(36-38)
8. Kotputli- 385 227 A8/(39-41) Behror
9. Pratapgarh 316 - A9/(42-44)
10. Salumber 75 2 A10/(45-48)
11. Sikar 1064 97 A11/(49-50)
12. Sirohi 151 25 A12/(51-52)
13. Udaipur 554 474 A13/(53-55)
14. Banswara 136 3 A14/(56-57)
15. Kuchaman 31 0 A15/(58-59)
16. Deeg 51 01 A16/(60-62)
17. Beawar 55 09 A17/(63-65)
18. Jhalawar 40 41 A18/(66-69)
19. Dungarpur 595 90 A19/(70)
4. Additional Information furnished pursuant to remarks made in Status Report dated 22.04.2025-:
a. With respect to District Dungarpur, it is pertinent to slate that the said district had duly constituted the ICCs, however, mistakenly an erroneous report was supplied and filed by the Answering Stale with the above- mentioned Affidavit dated 02.04.2025. (Annexure A-19) b. Remaining 10 ten private workplaces in District Jhunjhunu have successfully formed ICCs. (Annexure A-20) c. With respect to District Phalodi, it is stated that all the concerned Government and Private Workplaces have constituted ICCs. (Annexure A-
21) d. Remaining 4 private workplaces in Judhpur which had not constituted ICCs have duly constituted ICCs. (Annexure A-22).Page 74 of 81
25. STATE OF SIKKIM (AFFIDAVIT FILED ON 10.05.2025) S. No. Information Furnished Document/Page No. Remarks
1. All Government Departments PSUs, autonomous bodies and other No information State Control Institutions in Sikkim Constituted/reconstituted furnished with respect Internal Complaints Committee under Section 4 of the POSH Act to District Survey. and onboarding of the details of the same is in process in the SHe- Box Portal.
26. STATE OF TELANGANA (Affidavit filed on: 10.05.2025) S. No. Information Furnished Document/Page No. Remarks
1. Districts have constituted the LCs and ICs wherever applicable and the status of the Committees formed and also registered on the She - Box portal.
2. Following information with regard to She-box Portal is furnished:
a. At State level 55 Departments are registered. b. At District level 449 District Officers are added. c. 33 District Nodal Officers are registered. d. 66 Sub Divisional Nodal Officers are registered. e. 33 LCCs constituted and uploaded. f. At State level 8 ICs have been uploaded. g. At District level 119 ICs have been uploaded. h. At Sub-District level 42 ICs have been uploaded
3. 8 Labour Courts & Industrial Tribunals have been appointed as Appellate G.O.Ms.No.23, Dated:
Authority, Department of Labor Employment Training and Factories 11.08.2023 Department. These tribunals will be acting as the appellate authority in their respective jurisdictions, to exercise the functions of an Appellate Authority in respect of the Industrial establishments in relation to which the State Government is the appropriate authority for preferring appeals in the cases of sexual harassment of women at workplace.
27. STATE OF TRIPURA (Affidavit filed on: 12.05.2025) S. No. Information Furnished Document/Page No. Remarks
1. District Magistrate & Collectors of all the Districts in the State of Tripura Communication vide No. have been instructed to upload the details of Nodal Officers designated F.34(1052)- under Section 6 (2) of the 2013 Act by 12.05.2025. DSWE/LA/2023/1037(9) dt.
10.05.2025 [Annexure -II (Page 17) & Annexure -III (Page 18) ]
2. Nodal Officers appointed in all 8(eight) District in the state of Tripura. Annexure-I (Page No. 6-16)]
3. Regarding uploading of the necessary information regarding the Vide Memo dated-
constitution and composition of ICC and LCC details of the email IDs 12.12.2023 and contact numbers of, designated persons etc. on the website, all the District Magistrate & Collector of the State have been requested to take up the matter.
28. STATE OF UTTAR PRADESH (Affidavit filed on: 08.05.2025) Page 75 of 81 S. No. Information Furnished Document/P Remark age No. s
1. ICCs in Govt and Public Sector Institutions S. District Govt. Govt. Govt. Public Public Public No Offices Office Offices Sector Sector Sector . s with without Institutions Institutions Institutions Surveye ICC ICC Surveyed with ICCs without d ICCs 1. Agra 69 69 0 0 0 0 2. Mainpuri 70 28 42 ( <10 2 2 0 staff) 3. Mathura 61 40 0 3 0 3
4. Firozabad 118 109 9 (<10 35 30 5 (<10 staff) staff)
5. Aligarh 73 60 13 27 9 18 ( <10 staff) 6. Etah 71 71 0 65 50 15 (<10staff) 7. Kasganj 37 37 0 5 0 5
8. Hathras 70 64 6 25 20 5 (<10 staff) 9. Azamgarh 59 59 0 3 3 0 10. Mau 42 33 9 3 2 1 11. Balia 154 154 0 48 48 0 12. Prayagraj 31 19 12 5 2 3 13. Kaushambi 25 25 0 130 130 0
14. Fatehpur 71 52 19(<10 21 3 14 (<10 staff) staff)
15. Pratapgarh 65 65 0 46 40 6 (<10 staff) 16. Kanpur Nagar 130 119 11{<10 18 18 0 staff) 17. Kanpur Dehat 42 40 2 1 1 0 18. Etawa 157 139 18 52 37 15 19. Farrukhabad 103 64 39 ( <10 103 64 39 staff)
20. Kannauj 112 82 30 {<10 15 15 (all have staff) committees ) 21. Auraiya 70 59 11 26 21 5
22. Gorakhpur 73 71 10 ( <10 78 75 10 (<10 staff) staff) 23. Kushinagar 60 59 01 26 26 0 {<10staf
f) 24. Deoria 64 56 8 18 10 6 25. Maharajganj 32 32 0 0 0 0
26. Chitrakoot 51 51 0 58 58 4 {<10 staff) 27. Hamirpur 93 82 11 {<10 12 2 10 staff) (<10staff) 28. Mahoba 49 49 0 57 51 6
29. Banda 63 61 2 {<10 20 5 15 {<10 staff) staff)
30. Jhansi 81 71 10 65 50 15 {<10 staff) 31. Jalaun 76 56 20 23 21 2 32. Lalitpur 78 50 10 {<10 83 83 55 staff) 33. Gonda 67 64 3{<10 17 17 0 staff) 34. Bahraich 49 40 9 13 13 0
35. Sarawasti 65 35 30 {<10 6 5 01 {<10 staff) staff) 36. Balrampur 26 16 6 5 3 2 37. Ayodhya 74 66 8 11 11 0 38. Ambedkar 37 37 0 0 0 0 Page 76 of 81 Nagar 39. Barabanki 45 45 0 13 13 0
40. Sultanpur 72 72 0 18 10 08 (<10 staff) 41. Amethi 55 39 16 28 22 6 42. Bareilly 195 158 37 (<10 11 11 0 staff) 43. Budaun 173 127 0 173 127 0 44. Pilibhit 72 72 0 11 11 0 45. Shahjahanpur 67 67 1 30 30 0 46. Basti 39 39 0 17 17 0
47. Siddharth 63 56 7 (<10 17 10 7 (<10 Nagar staff) staff)
48. Sant Kabir 75 56 19 (<10 12 8 04 (<10 Nagar staff) staff) 49. Mirzapur 72 72 0 21 21 0 50. Bhadohi 7 7 0 7 7 0 51. Sonebhadra 37 28 9 37 37 0 52. Muradabad 52 52 0 52 52 0 53. Bijnor 42 42 0 42 42 0 54. Rampur 55 55 0 43 43 0 55. Amroha 53 39 10 (<10 55 55 0 staff) 56. Sambhal 74 40 34 19 13 6 57. Merrut 121 121 20 361 344 17 58. Bulandsahar 104 98 6 (<10 3 3 0 staff)
59. Ghaziabad 119 67 52(<10 42 16 26( <10 staff) staff) 60. Hapur 15 14 1 0 0 0 61. Baghpat 61 54 7 0 0 0
62. Gautambuddh 32 32 0 3000 561 2439 a Nagar
63. Lucknow 63 63 0 67 51 -
64. Hardoi 68 68 0 27 27 0 65. Lakhimpur 8 8 0 5 5 0Kheri
66. Raebareli 62 59 3 (<10 62 59 03 (<10 staff) staff) 67. Sitapur 48 48 0 48 48 0 68. Unnao 59 59 0 42 42 0 69. Varanasi 93 93 0 93 93 0 70. Chandauli 35 35 0 96 96 0
71. Ghazipur 97 79 18 (<10 42 35 7 (<10 staff) staff) 72. Jaunpur 119 108 11 (<10 27 27 0 staff)
73. Saharanpur 74 72 2 70 65 05 (<10 staff)
74. Muzaffarnaga 57 48 0 56 45 11 (<10 r staff)
75. Shamli 35 25 10 30 15 15 (<10 staff)
2. ICCs in Private Sector Institutions S. District Private Private Offices with Private Offices without No. Offices ICC ICC Surveyed 1. Agra 128 128 0
2. Mainpuri 25 4 21 (<10 staff) 3. Mathura 131 62 69
4. Firozabad 17 9 8 (<10 staff) 5. Aligarh 37 12 25 6. Etah 50 50 0 7. Kasganj 6 0 6 8. Hathras 33 33 0 Page 77 of 81
9. Azamgarh 23 23 0
10. Mau 12 5 7
11. Balia 0 48 48
12. Prayagraj 23 15 8
13. Kaushambi 19 19 0
14. Fatehpur 19 5 14(<10 staff)
15. Pratapgarh 35 28 7
16. Kanpur Nagar 575 550 25
17. Kanpur Dehat 25 15 10 {<10 staff)
18. Etawa 15 15 0
19. Farrukhabad 32 25 7
20. Kannauj 16 13 3{ <10 staff)
21. Auraiya 25 20 5
22. Gorakhpur 123 119 4
23. Kushinagar 71 71 0
24. Deoria 25 15 10
25. Maharajganj 5 0 0
26. Chitrakoot 66 66 0
27. Hamirpur 19 16 3 {<10 staff)
28. Mahoba 65 65 0
29. Banda 32 32 0
30. Jhansi 73 73 0
31. Jalaun 39 33 6
32. Lalitpur 5 5 0
33. Gonda 5 5 0
34. Bahraich 11 11 0
35. Sarawasti 8 6 02 ( <10 staff)
36. Balrampur 15 10 5
37. Ayodhya 42 39 3
38. Ambedkar Nagar 28 28 0
39. Barabanki 47 47 0
40. Sultanpur 14 14 0
41. Amethi 30 22 8
42. Bareilly 90 71 19 { <10 staff]
43. Budaun 17 17 0
44. Pilibhit 49 49 0
45. Shahjahanpur 30 30 0
46. Basti 29 29 0
47. Siddharth Nagar 25 14 11 (<10 staff)
48. Sant Kabir Nagar 10 7 03 (<10 staff)
49. Mirzapur 0 0 0
50. Bhadohi 0 0 0
51. Sonebhadra 4 4 0
52. Muradabad 76 76 0
53. Bijnor 7 7 0
54. Rampur 10 7 03 (<10 staff)
55. Amroha 41 41 0
56. Sambhal 29 5 24
57. Merrut 561 535 41
58. Bulandsahar 65 62 3 (<10 staff)
59. Ghaziabad 575 531 44(<10 staff)
60. Hapur 78 46 32
61. Baghpat 8 8 0
62. Gautambuddha 4737 3112 1625 Nagar
63. Lucknow 218 218 0
64. Hardoi 13 13 0
65. Lakhimpur Kheri 5 5 0
66. Raebareli 50 37 13 (<10 staff)
67. Sitapur 9 9 0
68. Unnao 16 16 0
69. Varanasi 119 119 0
70. Chandauli 9 9 0
71. Ghazipur 182 159 23 (<10 staff)
72. Jaunpur 75 69 6(<10 staff)
73. Saharanpur 28 28 0
74. Muzaffarnagar 43 40 0
75. Shamli 65 55 10 Page 78 of 81 STATE OF UTTARAKHAND (AFFIDAVIT FILED ON 21.04.2025)
29.
S. Information Furnished Document/Page Remarks No. No.
1. Nodal Officers have been appointed in all the 13 Districts. The process of updating/uploading district level data on She-Box by these Nodal Officers is ongoing. Under the She-Box portal, 60 departments have been registered at the State level, as guests, out of which 17 departments have registered information about their Nodal officers. Among these 17 Nodal officers, 8 Nodal officers have uploaded information about the Internal Complaint Committees formed under them on the portal
2. Information w.r.t S. District Information Furnished private No. institutions is
1. Almora a. Total 30 Offices have constituted ICCs. missing for b. Mr. Peetambar Prasad, District Program Officer, Child almost every Development Almora has been appointed as the Nodal Officer District.
2. Bageshwar a. Sub-Divisional Magistrate, Bageshwar Sadar has been appointed as the District Level Nodal Officer under Section 5 POSH Act.
b. Along with 127 schools in the district ICCs have been In the survey,
formed/reconstituted in 37 government/semi-government wherever the
offices, colleges, hospitals, and private institutions. committee was
c. not
d. However, specific details provided only for 38 Departments formed/updated,
despite Entry 38 states that names of 137 schools where the process of
ICCs have been constituted is enclosed. forming/updating
3. Chamoli c. Total 172 Offices have constituted ICCs. the committee is
d. Mrs. Rachna Tamta, Assistant Professor, Department of in progress.
Sociology,. Government Post Graduate College, Gopeshwar, Chamoli has been appointed as the District Nodal Officer. e. LCC of 5 members has been constituted
4. Champawat a. Internal Complaints Committees have been constituted in 107 offices of the district.
b. However, of these 107 offices, process of forming/re-
forming ICC is ongoing in about 19 offices as there is either no ICC or man has been appointed as its Chairman. c. There are about 15 offices where ICC has not been constituted and neither process for their constitution is ongoing. The main reason cited is that in particular office (more than 10 employees) only one female is working and thus not constituted.
5. Dehradun a. Internal Complaints Committees have been constituted in only 30 offices of the district.
b. Shri Jai Bharat Singh, ADM (Additional District Magistrate), Finance and Revenue Dehradun has been appointed as the Nodal Officer
6. Haridwar a. Internal Complaints Committees have been constituted in 76 offices of the district.
b. Project Director, District Rural Development Agency has been appointed as the Nodal Officer
7. Nainital a. Internal Complaints Committees have been constituted in 159 offices of the district.
b. District Magistrate, City Magistrate Haldwani (Shri APJ Vajpai, mobile no.-99*******2) has been appointed as the Nodal Officer.
However, specific details provided only for 30 Departments despite Entry 30 states that names of 129 schools where ICCs have been constituted is enclosed.
Page 79 of 81Moreover at entry no. 14 and 17 of the list it states no ICC has been constituted.
8. Pauri a. Internal Committees have been formed at 20 workplaces in Garhwal the district.
b. Mr. Deepak Ramchandra Seth, Sub-District Magistrate, Pauri has been appointed as the District Nodal Officer
9. Pithoragarh a. Internal Committees have been formed at 223 workplaces in the district.
b. Mrs. Kavita Bhagat, General Manager Industry Department Pithoragarh, has been appointed as District Nodal Officer.
Details w.r.t enclosed names of ICCs is not provided.
10. Rudraprayag a. Internal Committees have been formed at 48 workplaces in the district.
There are certain workplaces where they ICC is not constituted as “Women Officer/ No. of Workers is less than 10”. Clarity needed.
11. Tehri Garhwal a. Internal Committees have been formed at 110 workplaces in the district in addition to 890 schools of the district.
Information w.r.t name of enclosed 890 schools is missing.
12. Udham Singh a. Internal Committees have been formed at 58 workplaces in Nagar the district including private institutions.
b. Mrs. Vyoma Jain (District Probation Officer) Udham Singh Nagar has been appointed as District Nodal Officer
13. Uttarkashi a. Internal Committees have been formed at 08 workplaces in the district.
b. Mrs. Shelly Dabral, Superintendent, District Rural bevelopment Agency Uttarkashi has been appointed as District Nodal Officer
30. STATE OF WEST BENGAL (AFFIDAVIT FILED ON 24.03.2025) S. No. Information Furnished Document/Page No. Remarks
1. ICCs have been formed in all Districts and in all Government [Annexure E (Pg. No. 76- Complied except for Departments of the State 120)] District Public Private Pg. No. Details missing with Alipurduar 39 14 85 respect to the District Bankura 29 8 100 of Kolkata Birbhum 17 16 82-83 Cooch Bihar 30 33 98-99 Dakshin 12 10 96 Dinajpur ICCs in Public Offices Darjeeling 14 151 80-81 of Howrah District Hooghly Total 274 90 details have been Howrah - 265 111-120 submitted only for Howrah Collectorate.
Jalpaiguri 23 110 101 Jhargram 10 14 77 Kalimpong Total 26 94-95
Malda 17 22 88 In North 24 Parganas
Murshidabad 31 25 84 District, all ICCs in
Nadia 15 25 89 Public Offices were
North 24 - 45 102-110 last constituted in
Parganas February, 2022 and
Paschim 24 46 79 constitution of new
Bardhaman ICCs in the Public
Paschim 73 81 Organizations is under
Page 80 of 81
Medinipur 86 process.
Purba 01 58
Bardhaman 97
Purba 30 105
Medinipur
93
Purulia 29 33
South 24 102 246
92
Parganas
87
Uttar 19 11
Dinajpur
78
PADMAPRIYA
Dated: 21.05.2025
AMICUS CURIAE
New Delhi
A-355, LGF, DEFENCE COLONY
NEW DELHI – 110024
[email protected]
Mob: +91 9910531145
Page 81 of 81