Section 2 in The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules, 2013
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 (14 of 2013);(b)"complaint" means the complaint made under section 9;(c)"Complaints Committee" means the Internal Committee or the Local Committee, as the case may be;(d)"incident" means an incident of sexual harassment as defined in clause (n) of section 2;(e)"section" means a section of the Act;(f)"special educator" means a person trained in communication with people with special needs in a way that addresses their individual differences and needs;(g)words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
