Section 2(e) in Gender Sensitization & Sexual Harassment of Women at District Court, Patan and Courts under the jurisdiction of District Court, Patan (Prevention, Prohibition and Redressal) Regulations, 2013
(e)"habitual respondent" is a person against whom a previous complaint of sexual harassment has been received by the GSICC on earlier occasion, irrespective of whether the matter was resolved with or without an inquiry and except where the respondent has been exonerated in the previous complaint;
