Section 13 in Gender Sensitisation & Sexual Harassment of Women at Family Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013
13. Restraint Order.
(1)On receipt of a complaint and during the pendency of an Inquiry, on a written request made by the aggrieved woman, the GSICC if it considers fit and proper, may recommend specific interim measures to be taken in a signed decision to the Principal Judge, who on receipt thereof, may pass such interim orders that may be required for the personal safety and for safeguarding the dignity of the aggrieved woman, and both the aggrieved woman and the respondent shall be bound by the same.(2)Upon disobedience, defiance or violation of the order passed under clause (1) above by the respondent, the GSICC shall close and/or strike off the defence of the respondent and pass final orders under Regulation 10(5) and Regulation 11.Chapter-IV Powers & Duties
