Section 4 in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013
4. Constitution of the Gender Sensitization & Internal Complaints Committee.
(1)The Punjab and Haryana High Court 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 the Punjab and Haryana High Court precincts.(2)The Chief Justice shall, by an order in writing, constitute a Committee to be known as the "Punjab and Haryana High Court Gender Sensitisation and Internal Complaints Committee" (GSICC) which shall consist of not less than 7 members and not more than 13 members and shall include the following as far as practicable:-(a)one or two Judges of Punjab and Haryana High Court, one of whom shall be the Chairperson of the Committee, to be nominated by the Chief Justice;(b)one or two senior members of Punjab and Haryana High Court Bar Association, with at least 20 years of membership of the Punjab and Haryana High Court Bar Association to be nominated by the Hon'ble Chief Justice, one of whom being woman;(c)Joint Secretary (reserved for women) of the High Court Bar Association;(d)one woman member being a member of the Punjab and Haryana High Court Bar Clerks Association to be nominated by its executive body;(e)at least one and at the most two outside members to be nominated by the Chief Justice.(f)one woman officer in the Service of the Punjab and Haryana High Court not below the rank of Deputy Registrar to be nominated by the Hon'ble Chief Justice, who shall function as the Member Secretary of the GSICC; and(g)any other member that the Chief Justice may deem fit to nominate.(h)one woman office bearer of Punjab and Haryana High Court Employees Union.Provided that it shall be ensured that the majority of the members of GSICC shall be woman members.(4)The outside Member appointed under Clause 4(2)(e) shall be paid such fees or allowances from the allocated funds for holding the proceedings of the GSICC as may be prescribed.(5)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 Chief Justice 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 Chief Justice and the vacancy so created shall be filled by fresh nomination/election in accordance with the provisions of these Regulations.
