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Union of India - Section

Section 20 in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013

20. Duties and powers of District Officer.—

The District Officer shall, —
(a)monitor the timely submission of report furnished by the Local Committee;
(b)take such measures as may be necessary for engaging non-governmental organisations for creation of awareness on sexual harassment and the rights of the women.