Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 10 in Gender Sensitization & Sexual Harassment of Women at District Court, Patan and Courts under the jurisdiction of District Court, Patan (Prevention, Prohibition and Redressal) Regulations, 2013

10. Inquiry Report.

- (i) On the completion of an inquiry under these regulations, the Internal Sub-Committee shall provide the Inquiry Report of its findings, along with the complete record of the inquiry proceedings including the pleadings and all the material on record to the GSICC within a period of Ten days from the date of completion of the inquiry and such Report shall also be made available to the concerned parties.
(ii)Where the Internal Sub-Committee arrives at the conclusion that the allegation against the respondent has been proved, it shall recommend to the GSICC that no action is required to be taken in the matter.
(iii)Where the Internal Sub-Committee arrives at the conclusion that the allegation against the respondent has not been proved, it shall recommend to the GSICC to take appropriate action for gender discrimination and/or sexual harassment.
(iv)Upon consideration of the material on record and the Inquiry Report of the Internal Sub-Committee, if more that two-thirds of the members of the GSICC differ from the conclusion of the Internal Sub-Committee, the GSICC shall, after hearing the aggrieved woman and respondent in person, record its reasons to so differ and take consequent action accordingly.
(v)The GSICC shall pass orders either accepting or rejecting the Inquiry Report of the Internal Sub-committee and thereafter pass consequent orders that may be appropriate and necessary for putting an end to the sexual harassment and take all steps to secure justice to the victim of sexual harassment within forty five working days of the submission of the Inquiry Report of the Internal Sub-Committee, excluding the period of holidays, and/or vacation of the Court:
Provided that the validity of the orders of the GSICC shall not be called into question upon the same not being passed within the stipulated time.