Section 11(3) 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
(3)The GSICC shall pass orders on the Inquiry Report and/or shall make recommendations to the Appropriate Authority within 45 working days of the submission of the Inquiry Report, excluding the period of vacation of the Subordinate Court and communicate the same to the parties forthwith.
