Section 9 in The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules, 2013
9. Manner of taking action for sexual harassment.
- Except in cases where service rules exist, where the Complaints Committee arrives at the conclusion that the allegation against the respondent has been proved, it shall recommend to the employer or the District Officer, as the case may be, to take any action including a written apology, warning, reprimand or censure, withholding of promotion, withholding of pay rise or increments, terminating the respondent from service or undergoing a counselling session or carrying out community service.
