Section 4 in Gender Sensitization & Sexual Harassment of Women at the High Court of Gujarat (Prevention, Prohibition and Redressal) Regulations, 2013
4. Constitution of the Gender Sensitization & Internal Complaints Committee.
(1)The High Court of Gujarat GSICC is constituted herein to fulfil a very important public function of sensitizing the public to gender issues and to address any complaints made with regard to sexual harassment at the Gujarat High Court precincts.(2)The Chief Justice shall, by an order in writing, constitute a Committee to be known as the "High Court of Gujarat Gender Sensitisation and Internal Complaints Committee" (GSICC) which shall consist of not less than seven members and not more than thirteen members and shall include the following, as far as practicable :-(a)one or two Judges of the High Court of Gujarat in terms of the judgement in the case of Vishaka, one of whom shall be the Chairperson of the Committee, to be nominated by the Honourable Chief Justice;(b)one or two senior members of the Gujarat High Court Bar, with at least 20 years of membership of the Gujarat High Court Bar Association, to be nominated by the Chief Justice, one of whom being a woman;(c)one or two members to be elected by General Ballot of the Gujarat High Court Bar Association who shall be registered members of the Gujarat High Court Bar Association for at least ten years out of whom at least one shall be a woman;(d)one woman member being a member of the Gujarat High Court Advocate Clerks' Association, elected by General Ballot of the Gujarat High Court Advocate Clerks' Association;(e)one woman officer in the service of the High Court of Gujarat, not below the rank of a Deputy Registrar, to be nominated by the Chief Justice, who shall function as the Member Secretary of the GSICC; and(f)any other member that the Chief Justice may deem fit to nominate.Provided that it shall be ensured that the majority of the members of GSICC shall be women members.[x x x] [Sub-regulation (3) deleted vide Notification No. C. 2001/2014, dated 25.2.2014-Gujarat Government Gazette Part IV-C, No. 10, dated 6.3.2014, p. 83.](3)[] [Sub-regulation (4) renumbered as sub-regulation (3) vide Notification No. C. 2001/2014, dated 25.2.2014-Gujarat Government Gazette Part IV-C, No. 10, dated 6.3.2014, p. 83.] Where the Chairperson or any Member of the GSICC-(a)has been convicted for an offence or an inquiry into an offence, under any law for the time being in force, is pending against him/her;(b)fails to constitute an Internal Sub-Committee to inquire into a particular complaint;(c)fails to take action under Regulation 11;(d)contravenes or attempts to contravene or abets contravention of other provisions of these regulations or any notifications/ orders issued thereunder; or(e)in.the opinion of the Chief Justice has so abused his/her position as to render his/her continuance in office prejudicial to the exercise of functions of the GSICC;such Chairperson or Member, as the case may be, shall stand removed forthwith from the GSICC by a written order of the Chief Justice and the vacancy so created shall be filled by fresh nomination/election in accordance with the provisions of these regulations.
