Section 4 in Gender Sensitisation & Sexual Harassment of Women at Family Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013
4. Constitution of the Gender Sensitization & Internal Complaints Committee.
(1)The GSICC is constituted therein to fulfill a very important public function of sensitizing the public to gender issues and to address any complaints made with regard to sexual harassment at precincts of the Family Court, Ahmedabad.(2)The Principal Judge of the Family Court, Ahmedabad, by an order in writing, constitute a Committee to be known as the "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 Family Court, Ahmedabad, in terms of the judgment in the case of Vishakha (Supra), one of whom shall be the Chairperson of the Committee, to be nominated by the Principal Judge, Family Court, Ahmedabad.(b)one or two senior members of Bar of the Family Court, Ahmedabad, with at least twenty years of membership of the said Bar Association, to be nominated by the Principal Judge, Family Court, Ahmedabad, one of whom being a woman;(c)one or two members to be elected by General Ballot of the Bar Association of the Family Court, Ahmedabad, who shall be registered member/s of the said Bar Association for atleast ten years out of whom at least one shall be woman;(d)one woman member being a member of the Advocate Clerks' Association of the Family Court, Ahmedabad, elected by General Ballot of the Advocate Clerks' Association of the Family Court, Ahmedabad;(e)one woman officer in the service of the Court, not below the rank of Registrar/Deputy Registrar/Superintendent, to be nominated by the Principal Judge, who shall function as the Member Secretary of the GSICC; and(f)any other member that the Principal Judge may deem fit to nominate:Provided that it shall be ensured that the majority of the members of GSICC shall be woman members.(3)Where the Chairperson or any Member of the GSICC-(a)has been convicted for an offence or any 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 Principal Judge 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 Principal Judge and the vacancy so created shall be filled by fresh nomination/election in accordance with the provisions of these regulations.
