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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(2)(b) in Gender Sensitisation & Sexual Harassment of Women at the Subordinate Courts in the State of Tamil Nadu / the Union Territory of Puducherry (Prevention, Prohibition and Redressal) Regulations, 2013

(b)in appropriate cases, to recommend filing of a criminal complaint and/or a disciplinary complaint before the concerned disciplinary authority governing the Respondent (including the concerned Bar Council) for taking appropriate action, and the Appropriate Authority may pass orders thereon subject to Regulation 12.