Section 15(b) in Gender Sensitisation & Sexual Harassment of Women at the Madras High Court -Principal Seat at Chennai and Madurai Bench at Madurai - (Prevention, Prohibition And Redressal) Regulations, 2013
(b)display at any conspicuous place in the Madras High Court and on its web-site, the penal consequences of sexual harassment and the order constituting the Internal Committee under the present Regulations;
