Section 4(2)(g) in Gender Sensitisation & Sexual Harassment of Women at the Subordinate Courts in the State of Tamil Nadu / the Union Territory of Puducherry (Prevention, Prohibition and Redressal) Regulations, 2013

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State of Tamilnadu - Subsection

Section 4(2)(g) in Gender Sensitisation & Sexual Harassment of Women at the Subordinate Courts in the State of Tamil Nadu / the Union Territory of Puducherry (Prevention, Prohibition and Redressal) Regulations, 2013

(g)one woman officer in the Tamil Nadu Judicial Ministerial Service / Puducherry Judicial Ministerial Service not below the rank of a Head Clerk to be nominated by the Appropriate Authority who shall function as the Member Secretary of the GSICC; and

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State of Tamilnadu - Subsection

Section 4(2)(g) in Gender Sensitisation & Sexual Harassment of Women at the Subordinate Courts in the State of Tamil Nadu / the Union Territory of Puducherry (Prevention, Prohibition and Redressal) Regulations, 2013