Section 26(1) in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013
(1)Where the employer fails to— (a) constitute an Internal Committee under sub-section (1) of section 4;(b)take action under sections 13, 14 and 22; and(c)contravenes or attempts to contravene or abets contravention of other provisions of this Act or any rules made thereunder,he shall be punishable with fine which may extend to fifty thousand rupees.
