Section 4(1) in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013
(1)Every employer of a workplace shall, by an order in writing, constitute a Committee to be known as the “Internal Complaints Committee”:Provided that where the offices or administrative units of the workplace are located at different places or divisional or sub-divisional level, the Internal Committee shall be constituted at all administrative units or offices.
