Section 2(k) 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
(k)"Sexual harassment" includes any one or more of the following unwelcome acts or behaviour (whether directly or by implication) namely:-(i)physical contact and advances;(ii)a demand or request for sexual favours;(iii)making sexually coloured remarks;(iv)showing or exhibiting pornography and/or sexually explicit material by any means;(v)sending undesirable sexually coloured oral or written messages, text messages, e-mail messages, or any such messages by electronic, manual or other means;(vi)stalking or consistently following aggrieved woman in the Subordinate Courts precincts and outside;(vii)voyeurism including overt or tacit observation by the Respondent by any means of the aggrieved woman in her private moments;(viii)any conduct whereby the Respondent takes advantage of his position and subjects the aggrieved woman to any form of sexual harassment and seeks sexual favours specially while holding out career advancements whether explicitly or implicitly, as an incentive or a natural result of submitting to the insinuations/demands of the Respondent;(ix)any other unwelcome physical, verbal or non-verbal conduct of sexual nature;(x)implied or explicit promise of preferential treatment in her legal career;(xi)implied or explicit threat of detrimental treatment in her legal career;(xii)implied or explicit threat about her present or future legal career;(xiii)interferes with her work or creating an intimidating or offensive or hostile work environment for her; or(xiv)any treatment having a sexual colour or content likely to affect her emotional and/or physical health or safety.
