Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2) in Gender Sensitization & Sexual Harassment of Women at Industrial Court/Labour Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013

(2)The Principal Judicial Officer/Principal District Judge of the Industrial Court/Labour Court, Ahmedabad, by an order in writing, constitute a Committee to be known as the "Gender Sensitisation and Internal Complaints Committee" (GSICC) which shall consist of not less than seven members and not more than thirteen members and shall include the following, as far as practicable:-
(a)one or two Judges of the Industrial Court/Labour Court, Ahmedabad, in terms of the Judgement in the case of Vishaka, one of whom shall be the Chairperson of the Committee, to be nominated by the Principal Judicial Officer/Principal District Judge, Industrial Court/Labour Court, Ahmedabad;
(b)one or two senior members of the Bar of the Industrial Court/Labour Court, Ahmedabad, with at least 20 years of membership of the said Bar Association, to be nominated by the Principal Judicial Officer/Principal District Judge, Industrial Court/Labour Court, Ahmedabad, one of whom being a woman;
(c)one or two members to be elected by General Ballot of the Bar Association of the Industrial Court/Labour Court, Ahmedabad who shall be registered member/s of the said Bar Association for at least ten years out of whom at least one shall be a woman;
(d)one woman member being a member of the Advocate Clerks' Association of the Industrial Court/Labour Court, Ahmedabad elected by General Ballot of the Advocate Clerks' Association of the Industrial Court/Labour Court, Ahmedabad;
(e)one woman officer in the service of the Court, not below the rank of a Registrar/Deputy Registrar/Superintendent, to be nominated by the Principal Judicial Officer/Principal District Judge, who shall function as the Member Secretary of the GSICC; and
(f)any other member that the Principal Judicial Officer/Principal District Judge may deem fit to nominate:
Provided that it shall be ensured that the majority of the members of GSICC shall be women members.