Section 12(1) in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013
(1)During the pendency of an inquiry on a written request made by the aggrieved woman, the Internal Committee or the local Committee, as the case may be, may recommend to the employer to—(a)transfer the aggrieved woman or the respondent to any other workplace; or(b)grant leave to the aggrieved woman up to a period of three months; or(c)grant such other relief to the aggrieved woman a may be prescribed.
