Section 6(3) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013
(3)Minutes of all meetings shall be recorded, confirmed and adopted. The Member Secretary shall circulate the minutes of a meeting and the Resolutions so passed to all Members of the GSICC within 7 days of the holding of the meeting or the passing of the Resolution.
