Section 14(4) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013
(4)The GSICC, by resolution to be passed by two-third majority, may remove any member of the Internal Sub-Committee and appoint a new member in his/ her place, only if it is of the view that such a member has acted prejudicially to the principles of natural-justice, fair-play and has acted with bias in the conduct of the Inquiry.
