Section 10 in The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules, 2013
10. Action for false or malicious complaint or false evidence.
- Except in cases where service rules exist, where the Complaints Committee arrives at the conclusion that the allegation against the respondent is malicious or the aggrieved woman or any other person making the complaint has made the complaint knowing it to be false or the aggrieved woman or any other person making the complaint has produced any forged or misleading document, it may recommend to the employer or District Officer, as the case may be, to take action in accordance with the provisions of rule 9.
