Section 11(2) in Gender Sensitisation & Sexual Harassment of Women at Family Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013
(2)GSICC will also have the power to recommend to the Principal Judge to pass orders against the respondent including, but not limited, to the following:(i)debarment of entry into the Court precincts for a specified period extending upto a maximum period of one year; and(ii)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 Principal Judge may pass orders thereon subject to Regulation 12.
