Section 2(a) in Gender Sensitization & Sexual Harassment of Women at District Court, Patan and Courts under the jurisdiction of District Court, Patan (Prevention, Prohibition and Redressal) Regulations, 2013
(a)"aggrieved woman" means, in relation to the District Court, Patan and Courts under the jurisdiction of District Court, Patan any female, of any age, whether employed or not, who claims to have been subjected to any act of. sexual harassment by any person in the precincts of District Court, Patan and Courts under the jurisdiction of District Court, Patan but does not include any female who is already governed by the Gujarat Civil Services (Conduct) Rules, 1971;
