Section 6(7) 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
(7)All motions shall be carried by a simple majority of those present and voting at all meetings, except where it is specifically provided for.Whenever a Complaint is received or a Report of the Internal Sub-Committee is submitted, the Member-Secretary shall within a period of 7 days request the Chairperson to call either an Ordinary orEmergency Meeting to take action on the same and the Chairperson shall call a meeting for this purpose not later than 15 days from the date of the Complaint or the Report.If a Member does not attend 3 consecutive meetings without intimation to the Chief Justice of Madras High Court / Chairperson of the GSICC, he/she shall be liable to removal forthwith by the Chief Justice of Madras High Court and the vacancy so created shall be filled in accordance with Regulation.
