Section 18 in Gender Sensitisation & Sexual Harassment of Women at the Subordinate Courts in the State of Tamil Nadu / the Union Territory of Puducherry (Prevention, Prohibition and Redressal) Regulations, 2013
18. Allocation of funds.
- The Appropriate Authority may, subject to the availability of financial and other resources of the Tamil Nadu State Government / Union Territory of Puducherry get necessary appropriation from the respective Government through the High Court and allocate and provide suitable funds as may be prescribed.(a)for the effective implementation of the present Regulations;(b)for development of relevant information, education, communication and training materials, for organization of awareness programmes, and for advancement of the understanding of the public of the provisions of these Regulations; and(c)for organizing orientation and training programmes for the members of the GSICC, Internal Sub-Committees, volunteers, counselors etc.,
