Section 10(iv) in Gender Sensitisation & Sexual Harassment of Women at District Court, Gandhinagar and Courts under the jurisdiction of District Court, Gandhinagar (Prevention, Prohibition and Redressal) Regulations, 2013
(iv)Upon consideration of the material on record and the Inquiry Report of the Internal Sub Committee, if more than two-thirds of the members of the GSICC differ from the conclusion of the Internal Sub-Committee, the GSICC shall after hearing the aggrieved woman and respondent iii person, record its reasons to so differ and take consequent action accordingly.
