Section 4(2)(g) in Gender Sensitisation & Sexual Harassment of Women at the Madras High Court -Principal Seat at Chennai and Madurai Bench at Madurai - (Prevention, Prohibition And Redressal) Regulations, 2013

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State of Tamilnadu - Subsection

Section 4(2)(g) in Gender Sensitisation & Sexual Harassment of Women at the Madras High Court -Principal Seat at Chennai and Madurai Bench at Madurai - (Prevention, Prohibition And Redressal) Regulations, 2013

(g)one woman officer in the Madras High Court service not below the rank of a Deputy Registrar to be nominated by the Hon'ble Chief Justice of Madras High Court, who shall function as the Member Secretary of the GSICC; and

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State of Tamilnadu - Subsection

Section 4(2)(g) in Gender Sensitisation & Sexual Harassment of Women at the Madras High Court -Principal Seat at Chennai and Madurai Bench at Madurai - (Prevention, Prohibition And Redressal) Regulations, 2013