Section 9(3) in Gender Sensitization & Sexual Harassment of Women at Industrial Court/Labour Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013
(3)The fact finding inquiry into a complaint shall be conducted and completed within 90 days of the constitution of the Internal Sub-Committee:Provided that the validity of any inquiry shall not be called into question upon the inquiry not being completed with the stipulated period, due to reasons beyond the control - : of the Internal Sub-Committee.
