Section 6(2)(a) in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

(a)"sexual harassment" includes any one or more of the following acts or behavior, (whether directly or by implication) namely:-

(i)physical contact and advance; or

(ii)demand or request for sexual favours; or

(iii)sexually coloured remarks; or

(iv)showing any pronography; or

(v)any other unwelcome physical, verbal or non-verbal conduct of a sexual nature.

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