Section 3B in Gujarat Civil Services (Conduct) Rules, 1971
3B. [ Prohibition of sexual harassment of working women. [Renumbered vide Govt. Notification No. GS/2005/(8)CDR/112005/U.O.248/Inq.Cell,dated 1-6-2005.]
(1)No Government servant shall indulge in any act of sexual harassment of any woman at her work place.(2)Every Government servant who is in charge of a work place shall take appropriate steps to prevent sexual harassment to any woman at such work place.Explanation. - For the purpose of this rule "Sexual harassment" includes such unwelcome sexually determined behaviour, whether directly or otherwise such as -(a)Physical contact and advances ;(b)demand or request for sexual favours ;(c)sexually coloured remarks ;(d)showing any pornography ; or(e)any other unwelcome physical, verbal or non-verbal conduct of a sexual nature.]
