Section 4(5) 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
(5)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 Appropriate Authority 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 Appropriate Authority and the vacancy so created shall be filled by fresh nomination in accordance with the provisions of these Regulations.
