Section 25AA in Rajasthan Civil Services (Conduct) Rules, 1971
25AA. Prohibition of sexual harassment of working women.
(1)No Government servant shall indulge in any act of sexual harassment of any woman at her work place.(2)Every Government servant who is incharge of a work place if brought to his cognigence shall take appropriate steps to prevent sexual harassment to any woman at such work place.Explanation. - For purpose of this rule, "sexual harassment" includes such unwelcome sexual determined behaviour, whether directly or otherwise as:-(a)physical contact and advances;(b)demand or request for sexual favours;(c)sexually coloured remarks;(d)showing any pornography; or(e)any other unwelcome physical, verbal or non-verbal conduct of a sexual nature.
