Section 3(2) in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013
(2)The following circumstances, among other circumstances, if it occurs, or is present in relation to or connected with any act or behaviour of sexual harassment may amount to sexual harassment:—(i)implied or explicit promise of preferential treatment in her employment; or(ii)implied or explicit threat of detrimental treatment in her employment; or(iii)implied or explicit threat about her present or future employment status; or(iv)interference with her work or creating an intimidating or offensive or hostile work environment for her; or(v)humiliating treatment likely to affect her health or safety.
