Section 6 in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013
6. Constitution and jurisdiction of Local Complaints Committee.—
(1)Every District Officer shall constitute in the district concerned, a committee to be known as the “Local Complaints Committee” to receive complaints of sexual harassment from establishments where the Internal Complaints Committeehas not been constituted due to having less than ten workers or if the complaint is against the employer himself.(2)The District Officer shall designate one nodal officer in every block, taluka and tehsil in rural or tribal area and ward or municipality in the urban area, to receive complaints and forward the same to the concerned Local Complaints Committee within a period of seven days.(3)The jurisdiction of the Local Complaints Committee shall extend to the areas of the district where it is constituted.
