Section 13(1) in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013
(1)On the completion of an inquiry under this Act, the Internal Committee or the Local Committee, as the case may be, shall provide a report of its findings to the employer, or as the case may be, the District Officer within a period of ten days from the date of completion of the inquiry and such report be made available to the concerned parties.
