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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2)(f) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013

(f)one woman officer in the Service of the Punjab and Haryana High Court not below the rank of Deputy Registrar to be nominated by the Hon'ble Chief Justice, who shall function as the Member Secretary of the GSICC; and