Section 4 in Gender Sensitisation & Sexual Harassment of Women at the Madras High Court -Principal Seat at Chennai and Madurai Bench at Madurai - (Prevention, Prohibition And Redressal) Regulations, 2013
4. Constitution of the Gender Sensitization & Internal Complaints Committee.
(1)The High Court GSICC is constituted herein to fulfill a very important public function of sensitizing the public to gender issues and to address any complaints made with regard to sexual harassment at the High Court precincts.(2)The Chief Justice of Madras High Court shall, by an order in writing, constitute a Committee to be known as the "High Court Gender Sensitisation and Internal Complaints Committee" (GSICC) which shall consist of not less than 7 members and not more than 13 members and shall include the following as far as practicable:(a)one or two Judges of the High Court in terms of the judgment in the case of Vishaka (supra), one of whom shall be the Chairperson of the Committee, to be nominated by the Chief Justice of Madras High Court;(b)one or two senior members of the Madras Bar Association with atleast 20 years of membership or the Madras High Court Advocates Association to be nominated by the Hon'ble Chief Justice of Madras High Court, one of whom being a woman;(c)one or two members to be nominated by the Madras Bar Association who shall be registered member of the Madras Bar Association for atleast 10 years out of whom atleast one shall be a woman;(d)one member being a member of the Women Lawyer's Association nominated by the Women Lawyer's Association;(e)one woman member being a member of the High Court Clerks Association nominated by the High Court Clerks Association;(f)at least one and at the most two outside members to be nominated by the Chief Justice of Madras High Court who are associated with the Social Welfare Department or non-government organization having experience in the field of social justice, women empowerment and/or gender justice, out of whom at least one member shall be a woman;(g)one woman officer in the Madras High Court service not below the rank of a Deputy Registrar to be nominated by the Hon'ble Chief Justice of Madras High Court, who shall function as the Member Secretary of the GSICC; and(h)any other member that the Chief Justice of Madras High Court may deem fit to nominate.Provided that it shall be ensured that the majority of the members of GSICC shall be woman members.(4)The outside Member appointed under Clause 4(2)(f) shall be paid such fees or allowances from the allocated funds for holding the proceedings of the GSICC as may be prescribed.(5)Where the Chairperson or any Member of the GSICC -(a)has been convicted for an offence or an inquiry into an offence under any law for the time being in force is pending against him/her;(b)fails to constitute an Internal Sub-Committee to inquire into a particular Complaint;(c)fails to take action under Regulation 11;(d)contravenes or attempts to contravene or abets contravention of other provisions of these Regulations or any notifications/orders issued thereunder; or(e)in the opinion of the Chief Justice of Madras High Court has so abused his/her position as to render his/ her continuance in office prejudicial to the exercise of functions of the GSICC;such Chairperson or Member, as the case may be, shall stand removed forthwith from the GSICC by a written order of the Chief Justice of Madras High Court and the vacancy so created shall be filled by fresh nomination in accordance with the provisions of these Regulations.
