Section 8 in The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules, 2013
8. Other relief to complainant during pendency of inquiry.
- The Complaints Committee at the written request of the aggrieved woman may recommend to the employer to -(a)restrain the respondent from reporting on the work performance of the aggrieved woman or writing her confidential report, and assign the same to another officer;(b)restrain the respondent in case of an educational institution from supervising any academic activity of the aggrieved woman.
