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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2)(f) 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

(f)at least one and at the most two outside members to be nominated by the Chief Justice of Madras High Court who are associated with the Social Welfare Department or non-government organization having experience in the field of social justice, women empowerment and/or gender justice, out of whom at least one member shall be a woman;