Section 11(3) in Gender Sensitisation & Sexual Harassment of Women at Family Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013
(3)The GSICC shall pass orders on the Inquiry Report and/or shall make recommendations to the Principal Judge within forty five working days of the submission of the Inquiry Report, excluding the period of vacation of the Court and communicate the same to the parties forthwith.
