Section 6 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
6. Meetings of the Gender Sensitisation and Internal Complaints Committee.
- (i) The GSICC shall meet at least once in four months in a calendar year.(ii)Members shall be intimated of meetings and agenda in writing and/or by electronic communication, by the Member Secretary.(iii)Minutes of all meetings shall be recorded, confirmed and adopted. The Member Secretary shall circulate the minutes of a meeting and the resolutions so passed to all members of the GSICC within seven days of the holding of the meeting or the passing of the resolution.(iv)The Ordinary Meeting shall be called by the Chairperson with minimum seven days notice to all members.(v)Any member of the GSICC may, at anytime, request the Chairperson to call an Emergency Meeting with a notice of forty-eight hours. However, this will not prevent the Chairperson from convening an emergency meeting without forty eight hours notice.(vi)The quorum for all meetings shall be one-third of the members of the GSICC. In the event the quorum is not completed for any meeting, an adjourned meeting shall be held within the next ten days following, for which no quorum shall be required.(vii)All motions shall be carried by a simple majority of those present and voting at all meetings, except where it is specifically provided for.Whenever a complaint is received or a report of the Internal Sub-Committee is submitted, the Member-Secretary shall, within a period of seven days, request the Chairperson to call either an Ordinary or Emergency Meeting to take action on the same, and the Chairperson shall call a meeting for this purpose, not later than fifteen days from the date of the Complaint or the Report.If a member does not attend three consecutive meetings he/she shall be liable to removal forthwith by the Principal Judge, and the vacancy so created shall be filled in accordance with regulation, unless such absence has been caused by reasons beyond his/her control.
